Calcutta High Court
Texmaco Ltd. & Anr vs Unknown on 6 September, 2010
Author: I. P. Mukerji
Bench: I. P. Mukerji
CP No. 319 of 2010
CA NO.375 OF 2010
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
IN THE MATTER OF:
TEXMACO LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 6th September, 2010.
Mr.D.N.Sharma, advocate appears.
The Court : The only observation of the Central Government worth taking note of is with regard to Accounting Standard 14.
As far as the number of shareholders, who voted in favour of the resolution is concerned, in the absence of any objection by the shareholders, the Court will go by the Chairman's report, which shows that the resolution was passed by the requisite majority. Hence, such observation or objection is overruled.
On the assurance of the learned counsel for the petitioner that such accounting standard would be adhered to and on that condition, I allow this application by passing orders in terms of prayers [a] to [h] of the petition. The petitioner is to pay a consolidated cost of 200 GMs. to the Central Government.
In the event the petitioners supply a legible computerized print out of the scheme and the schedule of assets in acceptable form to the department, the department will append such computerized print out, upon verification, to the certified copy of the order without insisting on a handwritten copy thereof.
All parties concerned are to act on a signed photo copy of this order on the usual undertakings.
(I. P. MUKERJI, J.) pkd. Asstt.Registrar[C.R.]