Manorama Kumari, Member - (1.) Learned FCA Mr. Kiran Shah present for Petitioner. Learned Advocate Mr. Moiz Rafique present for Respondent. As per last order the Original Respondent revalidated the four demand drafts total amounting to Rs. 51 Lakhs and the same is handed over to the authorised representative of the Original petitioner namely Mr. Kiran Shah, FCA. The four share certificate which is retained by the Tribunal for the revalidation of the above said demand drafts are also released in favour of Original Respondent namely
(2.) Mr. Dr. Arjun Odedra. The original respondent also furnished duplicate share certificate before the Tribunal issued against the lost certificates in the name of Mr, Pankaj Chimanbhai Patel, Arora Rajinderkumar Nebraj, Arora Sarlaben Rajinderkumar, Arora Tina Rajinderkumar Arora Deepak Rajinderkumar.
(3.) The said duplicate certificates are verified by the representative of original ..petitioner and the same is again handed over to Original Respondent along with duly signed transfer form of the transferor as due amount is paid in compliance of the order of Hon'ble NCLAT.;