Bikki Raveendra Babu, Member - (1.) Respondents 3, 6 and 7 filed CA 216 of 2015 re-numbered as TP 203/A of 2016 under section 634(A) of the Companies Act, 1956 read with Regulation 22 & 44 of the Company Law Board Rules and Regulations 1991 seeking enforcement of the orders dated 07.05.1996, 10.06.1996 and 18.01.1999 passed by Hon'ble Company Law Board by way of direction to the petitioners (JKS Group) to return the original share scripts along with blank transfer forms of the 5137 Nos. of equity shares, 1279 Nos. of redeemable cum preference shares and the 63.50 Nos. irredeemable cum preference shares to the applicants (respondents 3, 6 & 7) the value of which was paid to the JKS group by way of encashment of bank guarantee of Rs. 3,09,56,250/-
(2.) Petitioners (JKS Group) filed this application under Regulation 17 & 44 of the Company Law Board Regulations 1991 to consider the impact of the subsequent events on the value of the shares held by the petitioner group and compute additional amount payable to the petitioner group.
(3.) Company application 227 of 2014 (203-B/16) is filed by the petitioners under Regulation 17 & 44 of the Company Law Board Regulations 1991 seeking an order the restraining the respondents Gwalior Sugar Company Ltd. and Gwalior Agricultural Company Limited from barring or delaying release of 4759.69 acres of land that allowed to be retained by the company by virtue of the order of the Additional Commissioner dated 03.02.1998 on the same terms and conditions as contained in the order dated 25.04.2011 of the Hon'ble Supreme Court.;