- (1.) Re: Civil Misc. Recall Application No. 319680 of 2010 The above application has been filed by Ashok Kumar Sharma, Proprietor, A.K. Builders & Suppliers, Lucknow together with M/s A.K. Builders & Suppliers claiming to be the unsecured creditors of the demerged company M/s Triveni Engineering & Industries Ltd.
(2.) By the above application they have prayed for the recall of the order dated 9.9.2010 passed by me in Company Application No. 15 of 2010 filed under Section 391/394 of the Companies Act, 1956 for accepting the scheme of arrangement annexed thereto between the aforesaid demerged company and the resultant company Triveni Turbine Limited.
(3.) The Court on the aforesaid application for acceptance of the scheme of arrangement, vide order dated 9.9.2010 had directed for convening meetings of the equity shareholders, secured and unsecured creditors of the demerged company in respect whereof notices were directed to be issued under certificate of posting and by publication in the two newspapers published from New Delhi and the other from Meerut so as to ascertain their wishes regarding the scheme of arrangement.;