NAROTTAMDAS GOEL Vs. BONANZA PORTFOLIO LTD

JUDGEMENT

(1.) Ms Modi for respondent on instructions from Manoj Kumar Goel, who she identifies, is relying upon an extract of a Board Resolution dtd. 19/3/2009 and a photocopy of authority letter dtd. 29/3/2023, to state that one Manoj Kumar Goel, who is Senior Vice President and Compliance Officer is authorised to represent respondent. We are not satisfied. Ms Modi states she shall file a proper authority in favour of Manoj Kumar Goel within one week from today. Statement accepted as an undertaking to this court.

(2.) Parties have amicably settled the matter and tendered consent terms dtd. 29/3/2023. The consent terms signed by appellant no.1 and Manoj Kumar Goel, Senior Vice President and Compliance Officer of respondent and their respective advocates, is taken on record and marked "X" for identification. Appellant no.2 is not present in court but Mr. Bhandari states and has also endorsed in the consent terms that appellant no.2 has signed the consent terms in his presence. The signatories of the parties are present in court and are identified by their respective advocates.

(3.) For ease of reference the consent terms is scanned and reproduced hereinbelow: