Calcutta High Court
Bengal Tools Limited & Ors vs Unknown on 2 March, 2011
Author: I.P.Mukerji
Bench: I.P.Mukerji
COMPANY APPLICATION NO. 201 OF 2011
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
IN THE MATTER OF :
BENGAL TOOLS LIMITED & ORS.
Before:
The Hon'ble Justice I.P.MUKERJI
Date: 2nd March,2011
Appearance;
Ms. A.K.Mishra, Advocate
THE COURT: A separate meeting of the
holders of the Equity shares in BENGAL TOOLS LIMITED
(hereinafter referred to as the Transferee Company) shall be
convened and held at R. No. 19, 4, K. S. Roy Road, Kolkata -
700 001 at 1.00 P.M. on 11th April,2011 for the purpose of
considering and if thought fit, approving with or without
modification, a Scheme of Arrangement & Amalgamation between
the Applicant Companies and their respective shareholders
for the purpose of Arrangement & Amalgamation of the
Transferor Companies with the Transferee Company.
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A separate meeting of the holders of the Equity
Shares in SUNFLOWER ENGINEERING INDUSTRIES PRIVATE LIMITED
(hereinafter referred to as the First Transferor Company) shall be
convened and held at R.No. 19, 4, K. S. Roy Road, Kolkata -700001 at
1.15 P.M. on 11th April,2011 for the purpose of considering and if thought fit, approving with or without modification, a Scheme of Arrangement & Amalgamation between the Applicant Companies and their respective shareholders for the purpose of arrangement/amalgamation of the First Transferor Company with the Transferee Company.
A separate meeting of the holders of the Equity Shares in GNB CREDIT PRIVATE LTD (hereinafter referred to as the Second Transferor Company) shall be convened and held at R.No. 19, 4, K. S. Roy Road, Kolkata -700001 at 1.30 P.M. on 11th April, 2011 for the purpose of considering and if thought fit, approving with or without modification, a Scheme of Arrangement & Amalgamation between the Applicant Companies and their respective shareholders for the purpose of arrangement/amalgamation of the Second Transferor Company with the Transferee Company.
At least twenty-one clear days before the meetings to be held as aforesaid, a notice convening the said meetings at the place and time as aforesaid together with a copy of the said Scheme of Arrangement & Amalgamation, a copy of the statement required to be sent under section 393 of the Companies Act, 1956 and the prescribed form of proxy be served by Under Certificate of Posting or by hand -3- delivery to each of the Equity Shareholders of the Applicant Companies concerned at their respective last known addresses.
In addition, at least twenty-one days before the day appointed for the meetings, an advertisement convening the same and stating that copies of the said Scheme of Arrangement & Amalgamation and the statement required to be furnished pursuant to the section 393 of the Companies Act, 1956 and the forms of proxy can be obtained free of charge at the Registered office of the Applicant Companies or at the office of their Advocates, be inserted once in "Business Standard" Calcutta Edition and once in "Dainik Statesman". Publication of the notice of the meetings in the Calcutta Gazette is dispensed with. That the advocates for the Transferee Company do within seven days from this day file in Court the form of the notice and the same shall be settled by the Assistant Registrar (Company) of the Court.
Mr.Mohammed Momen, Advocate, Bar Association, Room No. 13 and failing which Mr.Subhabrata Datta, Advocate, Bar Association, Room No. 15 shall be the Chairperson of the said meeting of the Equity Shareholders of the Transferee Company to be held as aforesaid at a remuneration of 600GMs, for such meeting.
Mr.Subhabrata Datta, Advocate, Bar Association, Room No. 15 and failing which Mr.Mohammed Momen Advocate, Bar Association, Room No. 13 shall be the Chairperson of -4- the said meeting of the Equity Shareholders of the First Transferor Company to be held as aforesaid at a remuneration of 600GMs, for such meeting.
Ms.Arpita Mallick, Advocate, 12 Old Post Office Street, 2nd Floor, Kolkata-700 001 and failing which Mr.Subhabrata Datta, Advocate, Bar Association, Room No. 15 shall be the Chairperson of the said meeting of the Equity Shareholders of the Second Transferor Company to be held as aforesaid at a remuneration of 600GMs, for such meeting.
The quorum for the said meetings for the Transferee company shall be 5 ( Five ) persons either personally or by proxy, for the First Transferor Company and Second Transferor Company shall be 2 (Two) persons respectively either personally or by proxy.
Voting by proxy be permitted, provided that a proxy in the prescribed form duly signed by the person(s) entitled to attend and vote at the meeting, is filed with the Applicant Companies at their respective registered office not later than forty eight hours before the meetings. The Chairpersons shall have the power to adjourn the meeting, if necessary.
The value of each share shall be in accordance with the books of the Applicant Companies and where entries in the books are disputed, the respective chairpersons shall determine the value for the purpose of meetings.
The Chairpersons do report to this Court the results -5- of the said meetings within two weeks from the date of the conclusion of the meetings and their reports shall be verified by their respective affidavits.
Let the summons be signed as of date. C.A. No. 201 of 2011 is disposed of.
All parties concerned to act on a signed photocopy of this order on the usual undertaking.
(I.P.MUKERJI, J.) sb.
A.R(C.R.)