Calcutta High Court
Cci Logistics Ltd vs Cci Integrated Logistics Pvt. Ltd on 9 June, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET CA No.353 of 2015
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
IN THE MATTER OF:
CCI LOGISTICS LTD.
-AND-
CCI INTEGRATED LOGISTICS PVT. LTD.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 9th June, 2015.
Appearance:
Mrs.Manju Bhuteria, Advocate.
The Court :-Let the supplementary affidavit filed in Court today on behalf of the applicants be taken on record.
In this application under sections 391(1) and 393 of the Companies Act, 1956, the Judge's Summons has been taken out for dispensing with the meetings of the shareholders of the applicants. 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 Judge's Summons be signed as of date. The applicants are directed to file the confirmation petition within six weeks hereof.
The application is accordingly disposed of. Urgent photostat certified copies of this order be supplied to the parties, if applied for, upon compliance of all requisite formalities.
(BISWANATH SOMADDER, J.) nm