Calcutta High Court
Creative Limited vs Creative Tannery Pvt. Ltd on 5 February, 2009
Author: Maharaj Sinha
Bench: Maharaj Sinha
ORDER SHEET C.A.No. 78 of 2009 IN THE HIGH COURT AT CALCUTTA Original Jurisdiction ORIGINAL SIDE CREATIVE LIMITED
-And-
CREATIVE TANNERY PVT. LTD.
Appearance :
Mr. Susanta Dutta, Adv. ...For the Applicant. Before:
The Hon'ble Justice MAHARAJ SINHA.
Date: 5 February 2009.
The Court: Upon the application of Creative Limited and Creative Tannery Private Limited the applicant companies abovenamed made by the Judge's Summon dated 29th January, 2009 and upon hearing of Mr. Susanta Dutta, Advocate for the applicants companies and upon the exhibit refer to being a copy of the proposed scheme of Arrangement its order as follows:
It is directed that in view of the equity shareholders of the applicants companies having giving their consents in writing the arrangement of transferor company with the transferee company any further meeting of the said equity shareholders of the applicants companies to consider the proposed scheme of arrangement filed herein and the same 2 is hereby dispensed with, subject to the condition, that the confirmation petition shall be filed by the applicants within a fortnight from date.
It is further ordered that in view of the aforesaid the publication of notice in the official gazette is dispensed with.
All parties are to act on a xerox signed copy of this order on the usual undertakings.
(Maharaj Sinha, J.) A/s.