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Judgment
A.S Bopanna
The applicant company is the Transferee company which is before this Court for convening the meeting of the shareholders, secured and unsecured creditors of the applicant company in respect of the Scheme of Amalgamation as at Annexure-C to the application Heard the learned counsel application for the applicant and perused the petition papers.
The. Board of Directors of the applicant company in its meeting dated 10.02.2012 has considered and approved the Scheme of Arrangement. It is in that context the consent of the equity shareholders, secured creditors and unsecured creditors is necessary. Therefore, the applicant is before this Court seeking for appropriate orders to hold the meeting.
The perusal of the papers indicates that the applicant company has 16217 shareholders, 10 secured creditors and 150 unsecured creditors as on 31.03.2012. the applicant company shall therefore convene the meeting of the shareholders, secured and unsecured creditors with the schedule of the meeting as indicated herein:
Meeting Schedule
date of meetings
Wednesday. 4th July. 2012
TIME
Shareholders
10.00 A.M.
Secured Creditors
11.30 A.M.
Unsecured Creditors.
12:30 P.M.
venue
Acropetal Technologies Limited
#74/75, 3rd Cross-, 1st Main. N.S. Palya, Bannerghatta Road Bangalore-560 076.
CHAIRMAN OF THE MEETINGS:
a) Mr. D. Ravi Kumar CMD falling him
b) Mr. R.J. Kamath Director falling him
c) Mr. Jamili Jalafah, Executive Vice President
QUORUM FOR THE MEETINGS.
Shareholders
05 (Five) (by person or by proxy)
Secured Creditors.
02 (Two) (by person or by proxy)
Unsecured Creditors
02 (Two) (by person or by proxy)
PUBLICATION OF MEETING NOTICE
"The Hindu" and "Vijaya karnataka'''' on or before June 09.20.12.
Individual Notice to Shareholders and Creditors
On or before 9th June, 2012
Accordingly, the application is allowed. The "applicant company shall hold the meetings of the shareholders, secured creditors and unsecured creditors as per the; schedule indicated above. The report of the Chairman shall be filed in two weeks alter the date of meeting. The petition shall be filed in two weeks thereafter.