In Re: Medi Carrier Private Limited and Others

Calcutta High Court 22 Nov 2010 Company Application No. 869 of 2010
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Company Application No. 869 of 2010

Hon'ble Bench

I.P. Mukerji, J

Advocates

A.K. Mishra, for the Appellant;

Acts Referred

Companies Act, 1956 — Section 393

Judgement Text

Translate:

I.P. Mukerji, J.@mdashA separate meeting of the holders of the Equity shares in MEDI CARRIER PRIVATE LIMITED (hereinafter referred to

as the Transferee Company) shall be convened and held at the office of Mr. Arun Kumar Mishra, Advocate of R. No. 19, 4, K. S. Roy Road,

Kolkata - 700 001 at 1.00 P.M. on 20th December, 2010 for the purpose of considering and if thought fit, approving with or without

modification, a Scheme of Amalgamation between the Applicant Companies and their respective shareholders for the purpose of amalgamation of

the Transferor Company with the Transferee Company.

2. A separate meeting of the holders of the Equity Shares in KANYAKUMARI AGENCIES PRIVATE LIMITED (hereinafter referred to as the

Transferor Company) shall be convened and held at the office of Mr. Arun Kumar Mishra, Advocate of R. No. 19, 4, K. S. Roy Road, Kolkata -

700001 at 1.15 P.M. on 20th December,2010 for the purpose of considering and if thought fit, approving with or without modification, a Scheme

of Amalgamation between the Applicant Companies and their respective shareholders for the purpose of amalgamation of the Transferor Company

with the Transferee Company.

3. At least twenty-one clear days before the meetings to be held as aforesaid, a notice convening the said meetings at the place and time as

aforesaid together with a copy of the said Scheme of Amalgamation, a copy of the statement required to be sent u/s 393 of the Companies Act,

1956 and the prescribed form of proxy be served by Under Certificate of Posting or by hand delivery to each of the Equity Shareholders of the

Applicant Companies concerned at their respective last known addresses.

4. In addition, at least twenty-one days before the day appointed for the meetings, an advertisement convening the same and stating that copies of

the said Scheme of Amalgamation and the statement required to be furnished pursuant to the Section 393 of the Companies Act, 1956 and the

forms of proxy can be obtained free of charge at the Registered office of the Applicant Companies or at the office of their Advocates, be inserted

once in ""Business Standard"" Calcutta Edition and once in ""Dainik Statesman"". Publication of the notice of the meetings in the Calcutta Gazette is

dispensed with. That the advocates for the Transferee Company do within seven days from this day file in Court the form of the notice and the

same shall be settled by the Assistant Registrar (Company) of the Court.

5. Ms. Jolly Chakraborty, Advocate, 8 Old Post Office Street, Ground floor, Kolkata 700 001, and failing which Mr. Lal Ratan Mondal,

Advocate, 6 Old Post Office Street, Room No. 65, 1st floor, Kolkata 700 001, shall be the Chairperson of the said meeting of the Equity

Shareholders of the Transferee Company to be held as aforesaid at a remuneration of 600 G Ms, for such meeting.

6. Mr. Lal Ratan Mondal, Advocate, 6 Old Post Office Street, Room No. 65, 1st floor, Kolkata 700 001, and failing which Ms. Jolly

Chakraborty, Advocate, 8 Old Post Office Street, Ground floor, Kolkata 700 001, shall be the Chairperson of the said meeting of the Equity

Shareholders of the Transferor Company to be held as aforesaid at a remuneration of 600 G Ms, for such meeting.

7. The quorum for the said meetings for the Transferee company shall be 2 (Two) persons either personally or by proxy, for the Transferor

Company shall be 2 (Two) persons respectively either personally or by proxy.

8. Voting by proxy be permitted, provided that a proxy in the prescribed form duly signed by the person(s) entitled to attend and vote at the

meeting, is filed with the Applicant Companies at their respective registered office not later than forty eight hours before the meetings. The

Chairpersons shall have the power to adjourn the meeting, if necessary.

9. The value of each share shall be in accordance with the books of the Applicant Companies and where entries in the books are disputed, the

respective chairpersons shall determine the value for the purpose of meetings.

10. The Chairpersons do report to this Court the results of the said meetings within two weeks from the date of the conclusion of the meetings and

their reports shall be verified by their respective affidavits.

11. Let the summons be signed as of date. C.A. No. 869 of 2010 is disposed of.

12. The Chairpersons and all parties concerned to act on a signed photocopy of this order upon the usual undertaking.

From The Blog
Bandhua Mukti Morcha vs Union of India (1983)
Oct
17
2025

Landmark Judgements

Bandhua Mukti Morcha vs Union of India (1983)
Read More
A.R. Antulay vs R.S. Nayak and Another (1988)
Oct
17
2025

Landmark Judgements

A.R. Antulay vs R.S. Nayak and Another (1988)
Read More