Calcutta High Court
Vedanta Resources Pvt. Ltd. & Ors vs Unknown on 17 June, 2014
Author: Patherya
Bench: Patherya
ORDER SHEET
CA No. 399 of 2014
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
IN THE MATTER OF :
VEDANTA RESOURCES PVT. LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 17th June, 2014.
Mr. A. K. Upadhyay, Adv.
...for the petitioner The Court :-The applicants are seeking dispensation of convening the meetings of the Equity Shareholders of the transferee and the transferors companies on the ground that the letters of consent, in original, of all the shareholders has been obtained and the same has been appended to the application.
Accordingly, the meetings required to be held by the transferee and all the transferors companies under Section 391(1) and 393 of the Companies Act, 1956 stand dispensed with on the condition that the petition for sanction of the scheme should be filed within five weeks.
Summons be singed as on date.
CA No. 399 of 2014 is disposed of without any order as to cost.
2
Urgent certified photocopy of this order be supplied to the parties, if applied for, upon compliance of all requisite formalities.
(PATHERYA, J.) sb