- (1.) Consent TERMS The Petitioner and the Respendent Company here, have agreed to settle the entire dispute amicably and thereby have agreed to file the Consent Terms as under:
(2.) The Respondent Company shall pay and the Petihoner shall accept a sum of RS.2,11,30,002/- (Rupees two crcre eleven lakhs thirty thousand and two only) ,n full and final settlement of the, claim against the Company and as made In the aforesaid Petition. 2 The Company agrees and undertakes to pay to the Pebhoner the aforesaid sum of Rs2.11,30,002/- (Rupees two crore eleven lakhs thirty thousand and two only) as mentioned in clause 1 herein above in eighteen (18) equal installments of Rs.11.73.889/- (Rupees eleven bakhs seventy three Thousand m Hundred and eighty nine Only) each o, every month The Company agrees and undertakes to pay the said installments on last day of every month commencing from 30.07.2017 to 30.12.2018 through Electronic transfer to Petitioner. 3, the even, of Respondent Company committing any default in payment of any o, the aforesaid installments on their due date set out ,n paragraph 2 above, the Company Petition shall revived and restore in the file of the Hobble Tribunal.
(3.) The Petition stands disposed off in the aforesaid terms. 5. There shall be no order as to costs. Dated this 2(T day of July, 2017 I) AHURAJ SUGARS LTD. Dadasaheb Borkar Memorial Hospital, At.Post. Loni (Kalbhor) , Tal. Haveli, Dist. Pune - 412 201. Ph (O20) 26914457, Fax.: (020) 26912557 Email - anurajsugarsltd@gmail.com EXTRACT ; THE RESOLUTIONS) PASSED AT MEETING OF THE BOARD OF DIRECTORS OF ANURA.l SUGARS LIMITED (COMPANY) HELD ON MONDAY THE 17' DAY OF JULY 2(ir AT II.UU A.M. AT THE REGISTERED OFFICE OF THE COMPANY SITUATED AT IMPASAHEU BORKAR MEMORIAL HOSPITAL AT POST LONI KALBHOR TAL HAVELI, PL'NE-412201. RESOLVED THAT the Company take all necessary steps, including filing any necessary pleadings, replies before the Hon'ble National Company Law Tribunal. Mumbai Bench, National Company Law Appellate Tribunal, New Delhi, the Hon'ble Bombay High Court and/ or any other Court/ Tribunal/ Authority' Forum, in relation to the Insolvency Application(s) Petition filed by Mr. Jimeet Shah Proprietor of Necon Engineering and Rjtesb Shah Proprietor of Innovative Engineers, against the Company before the Hon'ble National Company Law Tribunal, Mumbai Bench.;