Prakash Krishna, J. - (1.) HEARD Shri R.P. Agrawal, learned Counsel appearing for the applicant companies.
(2.) A joint application under Section 391(1) read with Section 393 of the Companies Act has been filed by (1) J.K. Cement Limited (2) Jaykaycem Limited seeking the following reliefs - 1. to call the meetings of the equity shareholders and the creditors of the transferee -company to be held at Merchants Chamber of U.P., 14/76, Civil Lines, Kanpur, on such date and time as this Hon'ble Court may deem fit and proper; 2. to dispense with the meeting of shareholders of the transferor -company; To appoint chairman for the meetings To be so held;
(3.) TO fix the quorum for the meetings to be so held and the procedure to be followed at such meetings including voting by proxy;;