CASTRON TECHNOLOGIES LIMITED Vs. CASTRON MINING LIMITED

JUDGEMENT

(1.) I am invited to decide following four applications being C.A. no. 209 of 2006, C.A.Tender no. 209 of 2006 (re-numbered as C.A. no.667 of 2006), C.A. no.96 of 2007 and C.A.no.689 of 2009. C.A. no.209 of 2006 is an application purportedly filed by Castron Technologies Limited and Castron Mining Limited (in short, CTL and CML respectively) for re-calling of the order dated May 13, 2003, inter alia, sanctioning a scheme of arrangement passed in C.P. no.594 of 2002 connected with C.A. no.202 of 2002.

(2.) The application filed under C.A.Tender no 209 of 2006, which has, since, been re-numbered as C.A. no.667 of 2006, is an application filed by CML and Anup Agarwalla seeking directions for implementation of the scheme sanctioned by the order dated May 13, 2003 in C.P. no.594 of 2002 connected with C.A. no.202 of 2002.

(3.) C.A. no. 96 of 2007 is an application filed by CML and the said Anup Agarwalla for leave to rely upon letters dated May 18, 2006, June 7, 2006, July 6, 2006, August 12, 2006, August 25, 2006, August 30, 2006 and September 4, 2006 all issued by CTL; letter dated September 4, 2006, issued by Anup Agarwalla of CML and letters dated November 17, 2006, December 20, 2006, December 21, 2006 and December 26, 2006 being annexures 'A', 'G', 'I', 'J', 'K', 'L', 'M', 'N', 'O', 'P' respectively and, also, for leave to rely upon inspection reports dated July 28, 2006 and September 5, 2006 being annexures 'R' and 'S' respectively and, also, to rely upon a Press Report dated December 24, 2006 being annexure 'Q', at the time of hearing of the C.A. no. 667 of 2006.