Calcutta High Court
Regus Business Centre (Gurgaon) Pvt. ... vs East India Business Centre Pvt. Ltd on 5 August, 2015
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-18
CA No. 463 of 2015
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
IN THE MATTER OF:
REGUS BUSINESS CENTRE (GURGAON) PVT. LTD.
AND
EAST INDIA BUSINESS CENTRE PVT. LTD.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 5th August, 2015.
Ms. Manju Bhuteria, Adv. appears The Court : The meeting of the equity shareholders of the applicant is dispensed with in view of the written consent given by all the shareholders of the applicant which has been annexed in original to the affidavit in support of the Summons.
Let the summons be signed as of date. CA No.463 of 2015 is disposed of without any order as to costs.
The applicant is directed to file the confirmation petition within four weeks hereof. In default, this order will lapse.
Urgent certified website copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) kc.