Calcutta High Court
Emami Biotech Limited & Anr vs Unknown on 11 April, 2011
Author: I.P.Mukerji
Bench: I.P.Mukerji
CA No.371 of 2011 IN THE HIGH COURT AT CALCUTTA ORIGINAL JURISDICTION In the matter of:
EMAMI BIOTECH LIMITED & ANR.
Before:
The Hon'ble Justice I.P.MUKERJI Date: 11th April,2011 Appearance;
Ms. A.K.Mishra, Advocate The Court:- A separate meeting of the holders of the Equity shares in EMAMI BIOTECH LIMITED (hereinafter referred to as the Transferee Company) shall be convened and held at R.No. 19, 4, K. S. Roy Road, Kolkata -700001 at 2.00 P.M. on 16th May, 2011 for the purpose of considering and if thought fit, approving with or without modification, a Scheme of Amalgamation between the Applicant Companies and their respective shareholders for the purpose of amalgamation of the Transferor Companies with the Transferee Company.
That a separate meeting of the holders of the Equity Shares in NEW AGE MALLS PRIVATE LIMITED (hereinafter referred to as the Transferor Company) shall be convened and
- -2 held at R.No. 19, 4, K. S. Roy Road, Kolkata -700001 at 2.15 P.M. on 16th May,2011 for the purpose of considering and if thought fit, approving with or without modification, a Scheme of Amalgamation between the Applicant Companies and their respective shareholders for the purpose of amalgamation of the Transferor Company with the Transferee Company.
That at least twenty-one clear days before the meetings to be held as aforesaid, a notice convening the said meetings at the place and time as aforesaid together with a copy of the said Scheme of Amalgamation, a copy of the statement required to be sent under section 393 of the Companies Act, 1956 and the prescribed form of proxy be served by Under Certificate of Posting or by hand delivery to each of the Equity Shareholders of the Applicant Companies concerned at their respective last known addresses.
That in addition, at least twenty-one days before the day appointed for the meetings, an advertisement convening the same and stating that copies of the said Scheme of Amalgamation and the statement required to be furnished pursuant to the section 393 of the Companies Act, 1956 and the forms of proxy can be obtained free of charge at the Registered office of the Applicant Companies or at the office of their Advocates, be inserted once in "Business Standard" Calcutta Edition and once in "Dainik Statesman".
- -3 Publication of the notice of the meetings in the Calcutta Gazette is dispensed with. That the advocates for the Transferee Company do within seven days from this day file in Court the form of the notice and the same shall be settled by the Assistant Registrar (Company) of the Court.
Mr. Bhaskar Prasad Banerjee Central Government Advocate, and failing which Mr. Mukti Ghosh, Counsel for Official Liquidator, Advocate, shall be the Chairperson of the said meeting of the Equity Shareholders of the Transferee Company to be held as aforesaid at a remuneration of 600 GMs, for such meeting.
Mr. Mukti Ghosh, Counsel for Official Liquidator, Advocate, and failing which Mr. Bhaskar Prasad Banerjee Central Government Advocate shall be the Chairperson of the said meeting of the Equity Shareholders of the Transferor Company to be held as aforesaid at a remuneration of 600 GMs, for such meeting.
That the quorum for the said meetings for the Transferor company shall be 2 ( Two) persons either personally or by proxy and for the Transferee Company shall be 5 (Five) persons respectively either personally or by proxy.
That voting by proxy be permitted, provided that a proxy in the prescribed form duly signed by the person(s) entitled to
- -4 attend and vote at the meeting, is filed with the Applicant Companies at their respective registered office not later than forty eight hours before the meetings. The Chairpersons shall have the power to adjourn the meeting, if necessary.
That the value of each share shall be in accordance with the books of the Applicant Companies and where entries in the books are disputed, the respective chairpersons shall determine the value for the purpose of meetings.
That the Chairpersons do report to this Court the results of the said meetings within two weeks from the date of the conclusion of the meetings and their reports shall be verified by their respective affidavits.
Let the summons be signed as of date C.A. No. 371 of 2011 is disposed of.
The Chairpersons and all parties concerned to act on a photocopy of this Order on the usual undertaking.
(I.P.MUKERJI, J.) nm/