Calcutta High Court
Prakash Ply Exim Private Limited & ... vs Unknown on 30 September, 2008
Author: Maharaj Sinha
Bench: Maharaj Sinha
Order Sheet
CA No. 597 of 2008
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
In The Matter Of:
PRAKASH PLY EXIM PRIVATE LIMITED & ANOTHER
Appearance:
Ms.M.Bhutoria, Adv.
BEFORE:
The Hon'ble JUSTICE MAHARAJ SINHA
Date: 30 September 2008.
In this application under Sections 391(1) and 393 of the Companies Act, 1956, Judge's Summons were taken out for dispensation with the meetings of the Shareholders of the applicants. Such prayer is allowed in view of the written consents given by all the shareholders of the applicant companies which have been annexed in original to the affidavit in support of the Summons.
The confirmation petition shall be filed within two weeks after the Puja vacation.
Summons be signed as of date.
The application is thus disposed of. Department and all concerned are to act on a xeroxed signed copy of this order on the usual undertakings.
(MAHARAJ SINHA, J.) S.Kumar