- (1.) Cp No. 66/241, 242, 59/NCLT/MB/MAH/2016 The parties having filed Consent Terms arrived at in between them, at their request, this petition is hereby disposed of in pursuance of Consent Terms dated 25.1.2017 forming those Consent Terms as annexure to this Order.
(2.) Accordingly, this Petition is disposed of in terms of the Consent Terms dated 25.1.2017. CONSENT TERMS dated this 25th day of January 2017
(3.) The Petitioner had initiated proceedings against the Company and others, as more particularly set out hereunder: (a) Complaint with the Registrar of Companies, Mumbai, on September 26, 2016 ("Registrar Complaint"); and (b) Company Petition No. 66 of 2016 against the Respondents before the Hon'ble National Company Law Tribunal ("Tribunal") under Sections 241, 242 and 59 of the Companies Act, 2013 ("Company Petition"). (Registrar Complaint and Company Petition are hereinafter collectively referred to as "Proceedings").;