HOUSING AND URBAN DEVELOPMENT CORPORATION LTD. Vs. PRAGATI SOCIAL INFRASTRUCTURE AND DEVELOPMENT LTD.

JUDGEMENT

(1.) IN this order, I am considering C.A. No. 200 of 2013 in connection with main C.P. No. 43 of 2013, which has been filed by M/s. Bengal Aerotropolis Projects Ltd., being respondent No. 4 in the company petition praying for striking out the name of the applicant from such company petition. The contentions raised by respondent No. 4/the applicant as per averments made in the aforesaid application, are as under:

(2.) IN response to above, the petitioner has made the following submissions as per the pleadings in the aforesaid C.A. No. 200 of 2013: