B.S.V. Prakash Kumar, Member - (1.) Petition Admitted.
(2.) Petition is fixed for hearing and final disposal on November 30. 2017.
(3.) Learned Counsel for the Petitioner submits that in pursuance of directions contained in Order dated June 22. 2017. July 07. 2017 and July 26, 2017 passed by this Tribunal, in the Company Scheme Application No. 250 of 2017. the convening and holding of the meeting of the Equity Shareholders of the Petitioner Company for the purpose of considering and. if thought fit. approving with or without modification(s). the proposed scheme of arrangement between Ducon Technologies (India) Private Limited (Demerged Company) and Ducon Infratechnologies Limited (Resulting Company) was held on August 31, 2017. The requisite quoram for the Equity Shareholders was present and the Scheme of Arrangement was approved by requisite majority of the Equity Shareholders of the Company.;