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Judgment
5 paragraphs · 178 wordsM.A Nos. 295/2023, 296/2023 and 297/2023 – These Miscellaneous Applications have been preferred by three Directors of the respondent upon whom the Non-Bailable Warrants have been issued because they have not complied with the order of this Tribunal dated 14.7.2022.
Counsel for the applicants (Directors of the respondent) submitted that at the relevant time they were not the Directors at all and there is no liability of these three applicants – Directors.
Hence, notice upon non applicants. Counsel for the original petitioner is accepting the notice in all the aforesaid three Miscellaneous Applications and is seeking time to get instructions and to file reply. Time, as prayed for, is granted.
If the respondent are ready to deposit the full amount as per our earlier order dated 14.7.2022, or even if the aforesaid three Directors are showing their willingness to deposit even partial amount out of the amount of Rs.30 Lakhs, then these respondents can mention the matter at any time before the next date of hearing.
The matter is, therefore, adjourned to 29.2.2024.