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Judgment
13.05.2025: I.A. No 2807-2809 of 2025 – This application is filed to bring on record the consent terms dated 29.03.2025 and to dispose of this appeal in terms thereof.
The present dispute pertains to the operation and mis-management in R-1 company. The Appellants have filed the Company Petition before the ld. NCLT seeking various prayers. The Company Petition was disposed of vide the impugned order, hence this appeal.
Parties have mutually and amicably settled all the disputes interse including but not limited to the disputes agitated in the Company Petition and this appeal. The parties to the present appeal have entered into the consent terms dated 29.03.2025 annexed as annexure – 1.
Pursuant to the consent terms, the parties had mutually agreed to file the applications seeking to set aside the impugned judgment dated 10.07.2024 and impugned order dated 08.08.2024 in IA 81/2024 in CP 42/2017, including the disputes raised in the appeal.
This application is filed by the mutual consent of the parties of their free will. Ld. Counsels for Respondents are also present and have no objection if the application is allowed and disposed of in lieu of the consent terms.
In lieu of above, the appeal stands disposed of in terms of the consent terms dated 29.03.2025 and the impugned order is set aside. The parties shall abide by the consent terms dated 29.03.2025. All the pending applications are also disposed of.