- (1.) Through this Common Order herein below deciding two Miscellaneous Applications.
(2.) The Miscellaneous Application bearing No. MA 613 of 2017 is submitted on 27th November, 2017 stating therein that the dispute has been settled vide 1st consent terms dated 12th September 2017 and the Applicants/Petitioners stated that the following acts/steps have been implemented/complied with:- "a. Respondent No.1 Company's registered office has been shifted from 112 Maker Chambers-II, 223, Nariman Point, Mumbai - 400021 to Hira Bhavan, 112/122, Rajaram Mohan Roy Road, Prarthana Samaj, Mumbai 400 004; b. Mr. Anilkumar Nandiat Mehta, Mr. Ajay Anilkumar Mehta and Mr. Anish Anilkumar Mehta have resigned as Directors of Respondent No.l Company and their resignations have been accepted and taken on record. c. Respondent No.l has sold, transferred and conveyed the Hirji Govindji Property in favour of the Petitioners' nominee Merit Developers Pvt. Ltd. for consideration of Rs. 18,00,00,000/- (Rupees Eighteen Crore Only) ."
(3.) The Consent Terms dated 12th September 2017 also contemplated transfer of the Petitioners' shareholding in Respondent No.l Company to Respondent No.2 and/or his nominee at the price of Rs.4,21,500/- per share aggregating to Rs.5,43,73,500/-and resignation of the Petitioners from the Board of Directors of Respondent No.1 Company.;