PRAG BOSIMI SYNTHETICS LIMITED Vs. 3A CAPITAL LIMITED

JUDGEMENT

(1.) Heard Mr. R. Dubey learned counsel for the appellant as well as Mr. R.K. Pandey learned counsel for the respondent No. 1.

(2.) Aggrieved by the order dated 27.05.2016, passed by the learned Member, Company Law Board, Kolkata Bench, Kolkata, this appeal under section 10F of the Companies Act, 1956 has been filed. By the said order the learned Company Law Board had issued a direction allowing the petitioner to re-submit the duly executed transfer deeds along with share certificates with the respondent No. 1 Company within 4 weeks and on receipt of the same, the respondent No. 1 Company was directed to register the transfer of Preference Shares in favour of the petitioner Company within 10 days from the date of receipt of the request for the transfer of Preference Shares.

(3.) Be it stated that on the basis of submissions made by the learned counsels for the appellant as well as respondent No. 1, this Court by an order dated 27.07.2016, has recorded that the other respondents may not be necessary for the purpose of the disposal of the appeal. Hence, no notices were issued on respondent Nos. 2, 3 and 4 and the appeal has been listed for hearing. Both the learned counsels for the appearing parties have reconfirmed that the matter may be heard without notice to the other respondents. Hence, it is deemed fit to strike out the names of Respondents No.2, 3 and 4 at the risk of the appellant.