SIDUS INFOTECH PRIVATE LIMITED Vs. J. SRINIVAS

JUDGEMENT

(1.) THE present Company Application is filed by the applicant/respondent Company praying for rejection of valuation report of the valuer. The first respondent in this application is the petitioner in company petition filed a detailed counter and sought dismissal of application as it is devoid of merits. The respondents No. ? & 3 are the respondents No. 2 & 3 in the main petition.

(2.) ORIGINALLY the company petition is filed by Shri J. Srinivas (the Petitioner) before this Bench under Section 397/398 of the Companies Act, 1956 ("the Act"), seeking for following reliefs:

(3.) THE Bench has passed the consent order, which is recite as follows: