Supreme Court - Daily Orders
Chhaya Devi vs Jai Kumar Arya on 4 December, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.57 COURT NO.6 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No. 31747/2017
(Arising out of impugned final judgment and order dated 07-11-2017
in FAO No. 253/2017 passed by the High Court of Delhi at New Delhi)
CHHAYA DEVI & ANR. Petitioner(s)
VERSUS
JAI KUMAR ARYA & ORS. Respondent(s)
(With IA No.123020/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No.123022/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS
and IA No.123023/2017-PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 04-12-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Parag Tripathi, Sr. Adv.
Mr. Srinivasan, Adv.
Mr. Ankur Goel, Adv.
Mr. Ambar Qamaruddin, AOR
For Respondent(s)
Mr. Vidit Gupta, Adv.
Ms. Harleen Singh, Adv.
Mr. A. K. Trivedi, Adv.
Mr. Saurabh Mishra, AOR
Mr. Avinash K. Trivedi, Adv.
Ms. Ritika Trivedi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Parties have settled the matter on the following terms: Signature Not Verified
1. Smt. Chhaya Devi would tender a written resignation to Digitally signed by NIDHI AHUJA Date: 2017.12.05 15:48:24 IST Reason: the Company within one week of giving statement in the Hon'ble Supreme Court. The resignation would be 1 SLP (C) No. 31747/2017 w.e.f.31.12.2017.
2. Smt. Chhaya Devi would withdraw the following proceedings:
(a) CS(OS) No. 225/2017 titled as “Smt. Chhaya Devi & Anr. v. Smt. Rukmini Devi” pending in the High Court of Delhi.
(b) CS(OS) No. 233/2017 titled as “Smt. Chhaya Devi & Anr. v. Sh. Jyoti Kumar Arya & Ors.” pending in the High Court of Delhi.
(c) CS(OS) No. 285/2017 titled as “Smt. Chhaya Devi & Anr. v. Smt. Rukmini Devi & Ors.” pending in the High Court of Delhi.
(d) I.A. No. 217/K/2017 filed by Smt. Chhaya in Company Petition No. 136/2014 before NCLT, Kolkata Bench.
(e) Crl.M.A. No. 14859/2017 filed by defendant Nos. 1 and 2 in CS(OS) No. 233/2017.
3. Sh. Jai Kumar and others would withdraw the following proceedings:
(a) FAO (OS)No. 179/2017 titled as “Jai Kumar Arya & Ors. v. Smt. Chhaya Devi & Anr.” pending in the High Court of Delhi.
(b) FAO (OS) No. 180/2017 titled as “Jyoti Kumar Arya & Anr. v. Smt. Chhaya Devi & Anr.” pending in the High Court of Delhi.
4. Smt. Chhaya Devi alone would not sign any cheque on 2 SLP (C) No. 31747/2017 behalf of the Company or take any decision with respect to the Company without consent of atleast two other Directors of the Company namely Smt. Rukmini Devi and Sh. Amit Kumar w.e.f. 04.12.2017.
5. No assets of the Company would be removed or sold or disposed of without the consent of the Board of Directors of the Company.
In view thereof, this special leave petition stands disposed of.
Needless to mention, since the parties have peacefully and amicably resolved their disputes, no party shall take any advantage of the observations made in the impugned judgment against the other party.
The interim orders shall also stand vacated on the withdrawal of the suits.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
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