RAJNI ANAND Vs. COSMIC STRUCTURES LTD

JUDGEMENT

(1.) Ca Nos.596/2017,759/2017, 1761/2017, 232/2018, 459/2018, 586/2018, & 772/2018

(2.) I have heard this application earlier in detail. On 18.12.2018 I had passed the following order:-

(3.) The matter was adjourned to enable the court to peruse the preliminary report filed by the SFIO. On 19.12.2018 this court had noted that before passing further orders in this application it would be appropriate that notice be issued to SFIO. On 14.1.2019 learned counsel for SFIO had sought two weeks' time to file an interim report on the aspect regarding the relationship between the respondent company and Som Reosrts Private Limited. The SFIO has filed the interim report regarding the said relationship in court today, The report reads as follows:-