TIMES ELECTRONICS PRIVATE LIMITED Vs. KANVAN RASDIP SINGH

JUDGEMENT

(1.) JUDGMENT -

(2.) IN this matter, the parties had reached an understanding. On 25.9.1996, Mr. Vinod Kumar Luthra, who was representing himself to be one of the Directors of the petitioner, stated that the Company was not interested in continuing with the challenge to the impugned judgment and he had sought time of one year to vacate the premises. He was required to swear an affidavit and also file copy of the Board Resolution whereby such a settlement was agreed upon. That affidavit of undertaking accompanied by the alleged copy of the Board Resolution was not accepted as this Court wanted proper identification of the said Director and proof of the Board Resolution. Mr. Luthra took back the said affidavit and copy of the Board Resolution to refile it in the Court today and also to produce the Minute Book relating to the Board Meetings. The case was adjourned to to-day. Today again, there is no appearance. Counsel for the petitioner is without any instructions. This matter has been on Board for a number of days in addition to its having been adjourned on various dates on various pretexts. I am not inclined to adjourn it any further.