Hon'ble Bharati Sapru, J. - (1.) THIS is an application under Section 391 and 394 of the Companies Act by the Company M/s B.L. Agro Oils Limited, a company having its Registered Office at B -31 Parsakhera Industrial Area, Rampur Road, Bareilly -243502, which seeks amalgamation vide scheme with M/s Victory Commotrade Private Limited a Company incorporated under the Indian Companies Act, 1956 having its Registered Office at 20, Canel South Road, Beliaghata, Kolkata -700105, West Bengal and M/s Lovely Tie -up Private Limited a Company incorporated under the Indian Companies Act, 1956 having its Registered Office at 1, N.S. Road, Kolkata -700001, West Bengal. The Scheme of Arrangement has been placed on record as Annexure No. 7 to the Petition.
(2.) THERE are nine equity shareholders of the Company, who have given their affidavits of consent to the Scheme of Amalgamation as sought and thus, the prayer for dispensation of the meeting of the equity shareholders is granted. The meeting of the equity shareholders of the Company is dispensed with. There are seventy unsecured creditors of the Company and a meeting of the unsecured creditors of the Company may be called, it may be held on the 4th of March, 2012 at the Registered Office at Bareilly.
(3.) NOTICE of this meeting shall be published in two Newspapers one in English i.e. 'Hindustan Times' Lucknow Edition and 'Hindustan' in Hindi published from Bareilly. The notice shall indicate that the date fixed for holding of the meeting of the unsecured creditors shall be on the 4th of March, 2012. The meeting shall take place at the Registered Office of the Company.;