Bombay High Court
Il And Fs Financial Services Ltd vs Vandana Global Ltd. Cin No. ... on 28 August, 2018
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 901.CP-923-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMPANY PETITION NO.923 OF 2015
IL and FS Financial Services Limited ....Petitioner
Vs.
Vandana Global Limited ....Respondent
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Mr. D.D. Madon, senior advocate a/w. Dr. Birendra Saraf, Mr. Sachin
Chandarana and Mr. Vijayendra Purohit I/b. Manilal Kher Ambalal and Co.
for petitioner.
Mr. Amit Shah, Executive Vice President of petitioner present.
Ms. Krushi Barfiwala I/b. P.M. Jadhav for respondent.
Mr. Gopal Prasad Agrawal, Director of respondent present.
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CORAM : K.R.SHRIRAM, J.
DATE : 28th AUGUST, 2018 P.C.: 1 Parties have entered into consent terms dated 27 th August 2018.
The consent terms signed by the authorised signatory of petitioner, director of respondent and their respective advocates is taken on record and marked "X" for identification. Both counsel state that the signatories to the consent terms are present in Court and identify them.
2 Mr. Amit Shah, who has signed the consent terms on behalf of petitioner, makes a solemn statement to the Court that there is a specific power given to him by petitioner to enter into these consent terms and resolution to that effect will be filed within one week from today alongwith an affidavit. Statement accepted as an undertaking to this Court. 3 Ms. Barfiwala, counsel for respondent company tenders a certified true copy of resolution passed by respondent company authorising Gauri Gaekwad 2/2 901.CP-923-2015.doc Mr. Gopal Prasad Agrawal who has signed the consent terms. 4 The second installment of Rs.2 Crores was due on 31 st May 2018. Mr. Madon states that this installment has not been paid and petitioner has no objection to extending the time to pay upto 31 st August 2018. Ms. Barfiwala, counsel for respondent company, on instructions from Mr. Gopal Prasad Agrawal states that an amount of Rs.1,37,00,000/- out of this Rs.2 Crores has already been paid and the balance amount of Rs.63,00,000/- will be paid on or before 31st August 2018. 5 Order in terms of the consent terms. All undertakings are accepted and so ordered.
6 Mr. Madon states that petitioner will advertise entering into this consent terms with the company and consequent disposal of the petition in Free Press Journal and Navshakti within one week from today. 7 Stand over to 19th September 2018 for disposal.
Digitally
signed by
Gauri Amit
Gauri Gaekwad
Amit Date:
Gaekwad 2018.08.30
11:06:23
+0530 (K.R. SHRIRAM, J.)
Gauri Gaekwad