RAJENDRA ELECTRICAL INDUSTRIES LTD Vs. RONUK INDUSTRIES LIMITED

JUDGEMENT

(1.) BY consent of the parties, the Motion is heard finally.

(2.) HEARD the learned counsel for the Plaintiffs. Perused the order dated March 1, 1996 passed by this Court in Company Petition No.475 of 1994 (A copy of the order annexed to the plaint at Exhibit "I" is certainly an incorrect copy, for, paragraph 9 therein, obviously, is incomplete.) The learned counsel for the Plaintiff has, therefore, produced for my perusal the certified copy of that order. That copy does show that this Court has inter alia granted liberty to the Plaintiffs to apply to the Court for withdrawal of the amount (Rs.4 lakhs) or part thereof. It is pursuant to this liberty that the Plaintiff has taken out this Notice of Motion.