Indira Banerjee, J.@mdashIn this application under Sections 391(1) and 393 of the Companies Act, 1956, summons for directions were taken out for dispensing with the meetings of the shareholders of the applicants.
2. The prayer is allowed, since the written consent of all the shareholders of the applicant-company have been annexed in original to the affidavit in support of the summons.''
3. Summons be signed as on date.
4. The application is thus disposed of.
5. Urgent certified copy of this order be supplied to the parties, if applied for, subject to compliance with all requisite formalities.
