Karnataka High Court
Hubli Apparels Private Limited vs Nil on 11 March, 2009
Author: H.G.Ramesh
Bench: H.G.Ramesh
to hold the meeting of the " i}eamed counsel appearing for the applicant- refers to Palagaphs 28 and 29 of the affidavit " H Sri. Sanjay Daimia, 3 Directer of the appiieant-- Company and submits that the applicant» Company has C.A.133(2OQ§?;:""e..
on THE TERMS AND conemores FULLY S'i'A'I'ED IN §THEvSAI__D§-'. " _ SCHEME so AS 'TO BECOME, AS FROM THE APPOYNKTEDATDATET» THE ASSETS AND LIABILITIES OF THE 'rteANsan'e1::r:.s:__ "COMPANY ' ' ANeE'1*e., .
Teis CA COMING ON FOR <:>ié'v3";=Ei.i?[_S,*~°'rms"'1§é\':f"
COURT MADE THE FOLLOWING: " ' 0 R 2 h In this applicatiqii 't~_Seet.ior.1' "39_1 the Companies Act, 1956, appiie}aI.it:.}».,:Ha;b1i Apparels Private Limited dispensing with convenirigg_uhe1dVitigfietid_ecin-fiueting of meetings of shareheidere. of the company for the p1}rp7-Yfge éiof "scheme of amalgamation and arrangement ietat A;m1exure--"A" and has aiso to consider the said scheme of amaigematiefg end arrangement. \z\>;/
(ii) the company relating to~~th.e af' AI1I1eX11I'€-"A"iSdiSpeI1fl:witi'1. t "
the appiicaznt-Cotiipagxy V. hold the meeting its "
creditors at "R.s.Na.;§6 1/" ..:V1?_w KM, Bangaioye O27 ;
the fcgx; shall be ten {.1 1:116' meeting shall be by ~pO31" -,:,».;nc1 proxies shail be to attend and vote at the . iniieejging; the Proxy forms duly sigxeci by ' * Veeznjsecured creditors shall be filed 48 _' before the meeting;
:the Chairman of the meeting shall be Mr. Rajiv Ishar Dass Jinda}, one of the Directors of the Company and failing him, Mr. Sanjay Daimia, who is aiso one of the Chairman;
Directors, as an altenmte KW c.A. 13:.=s'[éo{}_' ' 'T ' '
(vi) the Chairman shall I-issue. A%1na:x%i;i~ug.tL notices to the unsecufed V applicant shaifi-' take-_ outi' advertisement of notice of meeting in (Karnataka Kannada daily '_'E'Zanna{i'a"' Edition), onflfité -- V. ..
(vi1')_ .. report of the
-15% days from the date of 133/ aiiowed accordingly.
Sd/-3 Tudg3