M.K. Shrawat, Member - (1.) The Learned Representatives of the rival parties of both the sides are present.
(2.) "Consent Terms" is on record. To be made "Annexure-I" of the Order.
(3.) As per clause (gg) the buy back at par 60% Shares of the Respondents in R-1 Company is granted. The ROC to take record of the directions.;