AI Structured Summary
Not yet generated for this judgment
Judgment
This IA has been taken out by the Applicants to reschedule meetings of the secured Creditors of the Applicant Companies. By order dated 9th December 2020 passed by this Tribunal in CA No 2926 of 2019 this Bench s directed that the meetings of the Secured creditors of the Applicant Companies be convened on 14th January 2020 at 11AM and 1PM at 302 Ceejee House, Level-3, Shiv Sagar Estate, F-Block, Dr. Annie Besent Road, Worli, Mumbai 400018.
It is further stated that Edelweiss Asset Reconstruction Company Limited being major lender in both the Applicant Companies needed more time to analyses and evaluate the benefits the scheme. the letter is annexed at PDF page no 43 of IA.
In light of the above circumstances, the meetings of the Secured Creditors of the Applicant Company be convened and held at 302, Ceejay House, Level-3, Shiv Sagar Estate, F-Block, Dr. Annie Besant Road, Worli, Mumbai 400018 on 20th March 2021 at 11.00 am and that of Applicant Company 2 on 20th March 2021 at 1 PM at 302, Ceejay House, Level-3, Shiv Sagar Estate, F-Block, Dr. Annie Besant Road, Worli, Mumbai 400018.
Applicants are directed to intimate afresh all the secured lenders of the Applicant Companies about the adjourned date of meeting by hand delivery/email /speed post and file compliance report.
Rest of the order dated 9th December 2019 remains same.
IA NO 859/2020 is disposed of.