On hearing the submissions of the Petitioner Counsel and the Respondents Counsel on the mentioning made by the Petitioner, since the Managing Director (R2), namely Mr. Premkumar, present in the Court Hall has conceded to appoint Mr. Richard Halhall (the representative of the Petitioner) as Director of R1 Company by removing R3 as Director of R1 Company, as originally agreed, within three days hereof and also to make the Petitioner as one of the joint signatories of the South Indian Bank, Kellys Banch, Chennai current account (general) No. 0138073000002282 of R1 Company and also to provide access to Mr. Richard Halhall to the records of R1 Company, this Bench hereby directs the Respondents shall appoint Mr. Richard Halhall as Director of R1 Company by removing R3 as Director within three days hereof, make Mr. Richard Halhall as joint signatory of R1 Account lying with South Indian Bank and provide access to Mr. Richard Halhall to the records of R1 Company with immediate effect. This order will remain in force until further orders.

It is pertinent to mention that since the Respondents side has expressed their willingness for settlement, the liberty is granted to settle their differences between them within reasonable time frame; failing which, the Respondents are directed to file reply within three weeks, rejoinder, if any, by the petitioner, it shall be filed within three weeks thereof.

List this case for final hearing on 20.09.2019 at 10.30 A.M.