Calcutta High Court
Wysiwyg Software Pvt. Ltd. & Anr vs Unknown on 21 January, 2016
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
CA No.18 of 2016
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
IN THE MATTER OF:
WYSIWYG SOFTWARE PVT. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 21st January, 2016.
Appearance:
Mr. Nirmalya Dasgupta, Adv.
The Court: This is an application under section 391(1) and 393 of the Companies Act, 1956. The Judge's Summons has been taken out praying for dispensing with the meetings of the shareholders of the applicant nos.1 and 2.
Such prayer is allowed in view of the written consent given by all the shareholders of the applicants which is annexed in original to the affidavit in support of the Judge's Summons.
The applicants are directed to file the confirmation petition within four weeks from date.
Let the Judge's Summons be signed as of date. This application is thus disposed of.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(BISWANATH SOMADDER, J.) sp/b.pal