Bikki Raveendra Babu, Member - (1.) Deposit holders filed this petition against Neesa Agritech and Foods Ltd. and its Directors seeking direction to the respondents to repay their Deposit amounts with agreed rate of interest. It is the case of the Deposit holders that the company has not repaid their Deposit amount even after maturity date. It is sated by petitioner that they gave several representations to RD and other corporate officials. In this petition, reply is filed by the company stating that they have moved the Tribunal for extension of time and, therefore, this application cannot be decided separately as there is possibility of conflict of findings.
(2.) Rejoinder is filed by the petitioner stating that no such petition under section 74 (2) of the Companies Act, 2013 has been filed by IMeesa Agritech and Foods Ltd. and, therefore, the question of conflicting views does not arise.
(3.) In fact some of the Deposit holders approached Hon'ble Company Law Board, Mumbai Bench under section 58 A (9) of the Companies Act, 1956 seeking repayment of Deposits. In the said petition CLB directed the company to pay Deposit within 30 days. Said order was passed on 13.10.2014.;