- (1.) Cp No. 82/241, 242, 244/NCLT/MB/MAH/2016 This matter has been posted to today for hearing on main Company Petition in the orders dated 22.12.2017 as well as over the subsequent issue raised in the Affidavits subsequently filed by the parties basing on the directions given in the orders dated 18.1.2017. Pleadings are complete as directed.
(2.) Today when this Bench has asked the Petitioners Counsel to argue the main Company Petition along with the subsequent issue as mentioned in the order dated 18.1.2017, the Senior Counsel Shri Aryama Sundaram, appearing on the petitioners' behalf, has initially insisted upon this Bench to pass orders in respect to the EGM proposed to be held on 6.2.2017.
(3.) Looking at the arguments of the petitioner counsel, this Bench has put it to the Counsel of the Petitioners that he had already argued over this interim relief on 16.1.2017 while arguing the Contempt Petition basing on the relief the petitioners sought in the same Contempt Petition, in view of it, this bench has made it clear to the petitioners counsel that this Bench would take a call over holding meeting on 6.2.2017 if the Petitioners side completes their submissions over the main Company Petition as directed in the Order dated 22.12.2016 and on the Affidavits as directed in the order dated 18.1.2017.;