- (1.) Learned counsel for the intervener/objector namely Avigo Venture Investment Limited has raised a preliminary objection that according to the Article 166 (b) of the Articles of Association of the Companies Act no decision with regard to restructuring, winding up etc.
(2.) Can be taken up without the express consent of Avigo Venture Investment Limited which has 40% shareholding in the petitioner company.
(3.) In order to seek instructions, learned counsel for the petitioner requests for a day's time. List on 28.06.2017.;