TEN DESIGN GROUP LIMITED Vs. RAMESH CHANDRA

JUDGEMENT

(1.) This petition has been filed by the Petitioner aggrieved by the wilful non-compliance by the Respondents of the consent order dtd. 8/12/2014 passed by this Court in Company Petition No. 57 of 2014, which takes on record the settlement agreement dtd. 3/12/2014 and the undertaking of the Respondents to abide by the terms of the agreement. Pursuant to the above-said order the Company Petition was disposed of in terms thereof.

(2.) Mr. Ankur Mahindroo, learned counsel for the Petitioner made the following submissions:

(3.) The Petitioner is a Limited Liability Firm of Architects having its registered office at Hong Kong and holds an Indian Permanent Account Number ('PAN') bearing PAN No. AADCT6154C.