Calcutta High Court
Roselab Commodities Private Limited & ... vs Unknown on 15 May, 2009
Author: Maharaj Sinha
Bench: Maharaj Sinha
CA No. 391 of 2009
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
IN THE MATTER OF :
ROSELAB COMMODITIES PRIVATE LIMITED & ORS.
BEFORE:
The Hon'ble JUSTICE MAHARAJ SINHA
Date : 15 May, 2009. For the petitioners :
Mr. Rajesh Singh,advocate The Court :- In view of the unconditional consent given by the shareholders to the scheme of arrangement, holding of meetings of the applicant companies are dispensed with.
Summons be signed as on date.
The application is disposed of. All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
(MAHARAJ SINHA, J.) skc