STANDARD CHARTERED PRIVATE EQUITY MAURITIUS II LTD AND ORS Vs. FIREPRO SYSTEMS PRIVATE LIMITED AND ORS

JUDGEMENT

(1.) This Petition was filed on behalf of applicants under Section 241-244 of the Companies Act, 2013. The matter was coming up for hearing today. The counsel for applicants filed an Interlocutory Application No. 146/2017 dated 23.10.2017 seeking permission for withdrawal of the petition as the petitioners and Respondent No.2 (i.e. the majority shareholder of the company) had arrived at a mutual and amicable settlement to address the grievances raised by the petitioners. The counsel for the Respondent No.l reported no objection for withdrawal of the company petition. Further, Interlocutory Application No. 12/2016 which is pending in the matter is also taken up for consideration. Counsel has withdrawn the Interlocutory Application No. 12/2016.

(2.) Interlocutory Application No.146/2017 is allowed. Permission granted to the petitioners to withdraw the petition. Therefore, Petition is dismissed as withdrawn.