Manorama Kumari, Member - (1.) The instant Company Application bearing No. 163 of 2014 is filed by the Petitioner/Applicant on 21-03-2014 with a prayer, apart from other prayers, to implead: i) Unipon Merchants Private Limited, a company incorporated under the Companies Act, 1956 having its registered office at U-119, Karbala Road. Kolkata-700018; ii) M/s. Gajanand Agency Services Ltd., a company incorporated under the Companies Act, 1956 having its registered Office at Milanpur, rehabari, Guwahati, Assam-781 005; iii) M/s. Vandana Real Estate Pvt. Ltd., a company incorporated under the Companies Act, 1956 having its registered office at 11-B, Armenian Street, Kolkata - 700001; in relation to the illegal mortgage of Manglahat Property as detailed in the Application, which could not have been made available with the petitioner/applicant at the time of the filing of the Company Petition No. 187/2013, and as such they are not arrayed as party respondents to the Company Petition which has been filed on 30th August, 2013.
(2.) The facts have only came to the knowledge of the petitioner on perusal of the reply affidavit dated 23-12-2013, filed by the Respondents to the Company Application being C.A. No. 614 of 2013, since disposed of which has material bearing on the stake and interest of the Applicant in the Respondent No. 1, Company, and have material bearing on the present case itself.
(3.) In terms of order dated 06-12-2016, the Ld. Lawyer, appearing on behalf of the Petitioner/Applicant in the instant CA, submitted that he was not pressing his prayer for impleading Gajanand Agency Services Ltd. and Vandana Real Estate Pvt. Ltd. as parties to the main Company Petition, as made in CA No. 163/2014.;