Kiran Metal Corporation vs Control Automation Projects Pvt. ...
2017 Latest Caselaw 6288 Bom

                                    1                              902.cp-693.15.doc

sbw             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ORDINARY ORIGINAL CIVIL JURISDICTION


                           COMPANY PETITION NO.693 OF 2015


      Kiran Metal Corporation                                 .. Petitioner
               Vs.
      Control Automation Projects Private Limited             .. Respondent


      Mr. Santosh Mariyapal i/b. M/s. Jus Consultants for the petitioner.
      Mr. Deepak Chitnis a/w Aaushi Shah i/b. Deepak Chitnis-Chiparikar & Co.
      for the respondent.


                                         CORAM : A.K. MENON , J.

DATED : 16TH AUGUST, 2017 P.C. :

1. Parties have arrived at settlement and have tendered consent terms

signed by the Director of the company Mrs. Roshan Sanjay Sane. She

has been authorised by a resolution of the board dated 14 th August,

2017, copy of the true extract is annexed to the consent terms.

Likewise, the authorised signatory of the petitioner Mr. Pranav Ashok

Mane has also executed the consent terms on behalf of the petitioners.

Both the signatories have been identified by their respective advocates.

In the circumstances, I pass the following order:-

i) There will be an order in terms of the Minutes agreed by the parties and their Advocates. The undertakings contained therein, if any, are accepted.

2 902.cp-693.15.doc

ii) In the event of default under the said Consent Order, the petition shall stand admitted and the petition shall be advertised by the petitioner in the daily edition of two local newspapers namely 'Free Press Journal' (in English), 'Nav-Shakti' (in Marathi) and in the Maharashtra Government Gazette.

iii) The Petitioner shall, within a period of two weeks from today, deposit an amount of Rs.10,000/- with the Prothonotary and Senior Master of this Court towards publication charges with intimation to the Company Registrar, failing which the petition shall stand dismissed for non-prosecution.

iv) The petition is disposed of in the above terms.

(A.K.MENON, J.)