INTEGR8 FUELS INC Vs. PRAMUKH EXIM PRIVATE LIMITED

JUDGEMENT

(1.) As per the order dated 10.03.2017, passed by this Court, Mr.A.S.Vakil, learned counsel for the petitioner has filed a fresh affidavit verifying the petition. Learned counsel for the petitioner has taken the Court through the provisions of Rule-17 of the Companies (Court) Rules, 1959 ("the Rules", for short) as well as Rule-21 thereof. Rule-17 states that the forms set forth in Appendix-I, where applicable, shall be used with such variations as circumstances may require.

(2.) Rule-21 of the Rules provides for the affidavit verifying the petition. It reads as below :

(3.) Learned counsel for the petitioner has further taken the Court through the contents of Form-3, which is the form in which affidavits verifying the petition are to be filed under Rule-21. Thereafter, he has taken the Court through the contents of the fresh affidavit filed by the petitioner pursuant to the order dated 10.03.2017. Learned counsel for the petitioner has submitted that this affidavit is in tune with Form-3 under Rule-21.