Ina Malhotra, Member - (1.) Ld. Counsel for the Respondent submits that original share certificates have been handed over to the petitioner and the dividend due in the interim period has also been credited to the account: of the petitioner. This fact has been confirmed by the Ld. Counsel for the Petitioner.
(2.) As the prayer of the petitioner is fully satisfied. Disposed off accordingly.;