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application on behalf of the plaintiff under section 151 of the code of civil procedure 1908 for appropriate orders and/or directions to be filed before hon’ble high court with prayer to direct the defendants to return to the plaintiff the original three agreements to sell in respect of the suit property and board resolution of the defendant along with the original letter whereby the time for execution and registration of the sale deed in favour of the plaintiff as well as for making the balance payment had been extended with further direction to the defendants not to exert any pressure on the plaintiff in any manner whatsoever to enter into compromise and withdraw the above noted suit and record the statement of the plaintiff that his consent to compromise the matter was obtained under undue influence/coercion and pressure by the defendants
application on behalf of the respondent under rule 9 of the companies (court) rules, 1959 read with order 47 rule 1 of the code of civil procedure, 1908 to be filed before the hon’ble high court in the present petition under section 433(e), 434 and 439 of the companies act, 1956 read with rule 9 of the companies court rules, 1959 for winding up the respondent company with prayer to allow the present application and review / recall the order passed by this hon’ble court and permit the respondent to file a reply within an appropriate time as directed by this hon’ble court
