(1.) THE above captioned company petition has been filed by the petitioners invoking the provisions contained in sections 397 and 398 read with section 402 of the Companies Act, 1956 (hereinafter referred to as "Act" in short), complaining therein the certain acts of oppression and mismanagement purportedly committed by respondents Nos. 2 to 6 in the affairs of respondent No. 1 company. The petitioners have sought various reliefs as contained in the petition. Along with the petition, the petitioners have filed a company application being C.A. No. 286 of 2013 praying therein to pass an order directing respondent No. 1 company to file Form 32 relating to the removal of the petitioner as director at the earliest possible time to avoid any further damage to the interest of the company's stakeholder.
(2.) IN the course of trial, the parties negotiated and they reached at a mutual settlement. They have accordingly filed a company application being C.A. No. 29 of 2014 along with the consent sheet containing the consent terms therein.
(3.) I have considered the submissions.