Vectra Auto Components Private Limited vs Nil on 11 February, 2009

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Karnataka High Court

Vectra Auto Components Private Limited vs Nil on 11 February, 2009

Author: H.G.Ramesh

Bench: H.G.Ramesh

C.A.63[ 2009

IN THE HIGH COURT GF KARNATAKA AT 

DATED 'mm THE um my on murmur?  1, "' 

BEFORE

THE Horrnm ma. JU8TICEv'JIi.VG;P.AfsiEﬁE§:.:_"' 

 

comma? APPLICATION Ndgéﬁibr  ~ * K  

B TWEET :

VECTRA AUTO COM P0Ni:mfsw~.,

PRIVATE. LIMITED,  ~  ' _  L   
INCORPORATED UNDER THE PI2o'vI'i~';I<'>r~:s:;«..,  _ 
OFT}-IE COMPANIESVACT, 1.956,-- *  1 
HAVING ITS REGISTERED <.i.>1='I<':c:E;
AT KEADB INDusi*R;A;L»i'A;e1;;., '_
A'mBELE, Hosuzzgcmq,  _ ~   .
BANGALORE-56_2 2:021. " » _  «_   ...APPLICAN'I'

(SR1. RM, "tit$AYA.i:~3;iA1§%:§AR:; 'aiﬁv. F51? V
M/S. UDAYA s31~:A1~s1<m2."3s%AssQe.1A'ms, ADV.)

AND:

pm,  _     ...RESPONDEN'I'

";Ff:§1S."CO'¥v€.PAN"Y AI5f5I;iCAT1ON IS FILED UNDER SECTION

 =.:_39 1 "OF "£'§-iE,{jO¥v!PANIES AC'? PRAYING TO EXEMPT mom

CALLENGT.  VCONVENING A MEETING OF THE EQUITY
SH"ARE_HOILDE~R_S'.{.}F THE APPLICANI' COMPANY FOR THE
PURPOSE OF' CQNSIDERING AND APPROVING THE PROPOSED

Z  SCHEME OF -.f-{RRANGEMENF BETWEEN '1'I~Il-:1 APPLICANT

£3'OMPAN'.{, "'J'EC'I'RA AUTO COMFONENT PRIVATE 1.IMi'I'ED

' 7.1':;-»;V.a.cz»L; ANS VECTRA ADVANCED ENGINEERING PRIVATE
 1.

.;sg:r':':::§; (VAEPL) FOR THE TRANSFER 09* THE

-_MA;~:tJ_}?AcTURING DIVISION OF THE APPLICANT COMPANY. THIS CA COMING ON FOR ORDERS. T HIS BAY THE "..CdURT MADE THE FOLLOWING:

C.A.63g2Q§g

3. Having regard to the facts of the satisﬁed that it is necessary to for the secured creditors of the 7-1:

accordance with law. Hana-,__ I Hiako order:

(i) the applica1it¥(.;,ozn1;~§:;i§§(i, to hold the % V '§ecm'ed creditorsjan 2o~§o3i2oo9?'a::--o..2§o.3o a.1n.

at, em Cross,

(ii) the' 1 I meeting shall be

(iii) tI1o"~«3?o't3ng«_ aim meeting shall be by 'V " and proxies shall be _ 3 to attend and vote; at the so the Proxy forms duly sigma by creditors shall be fied 48 Z holﬁs before the meeﬁng;

~{iv_)" the Chairman of the meeting shall be Mrs.' Reshma 'I'.\/., one of the Directors of the Company and failing her, Mr. Ashok Kumar, who is also one of the Directors, as an alternate Chairman;

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