Calcutta High Court
Re: Foster Wheeler Bengal Pvt Ltd vs Foster Wheeler India Pvt Ltd on 8 November, 2013
Author: Harish Tandon
Bench: Harish Tandon
ORDER SHEET
CA 488 OF 2013
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
RE: FOSTER WHEELER BENGAL PVT LTD
AND
FOSTER WHEELER INDIA PVT LTD
BEFORE:
THE Hon'ble JUSTICE HARISH TANDON
DATE: 8th November, 2013.
Mr.Utsav Mukherjee, Adv.
Mr.Bodhisatta Biswas, Adv.
..for the petitioner The Court: Upon the application of the above named applicant and by summons taken out on behalf of the applicant dated 08.11.2013 and upon hearing Mr. Utsav Mukherjee, Advocate for the applicant and upon reading of the affidavit of Mr.Swapan Ghorai affirmed on 09.10. 2013 and filed on the same date, and Annexure "A" thereto being a copy of the proposed Scheme of Amalgamation as more particularly set out in the Scheme of Amalgamation between Foster Wheeler Bengal Private Limited and Foster Wheeler India Private Limited (hereinafter referred to as the "Scheme") and as approved by the Board of Directors of the applicant company on 01.08. 2013, it is ordered that, dispensation is granted for convening the meeting of the equity shareholders of the applicant company as all the equity shareholders of the applicant company 2 have given their written consent and approval to the Scheme of Amalgamation as stated at paragraph 18 of the affidavit in support of Summons. Summons be signed as of date. CA No. 488 of 2013 is thus disposed of without any order as to costs.
The order is subject to the petition for sanction of the scheme of amalgamation being filed within three weeks from date.
(HARISH TANDON, J.) DG2