Anantha Padmanabha Swamy, Member - (1.) Under consideration are seven company application Nos. CA/95 to 101/CAA/2017 filed under Sections 230 to 232 and other applicable provisions of the Companies Act, 2013. CA/95/CAA/2017 - M/s. Ankita Pratisthan Limited The applicant company (Transferor Company 1) through this application has prayed for seeking directions for convening and holding the meeting of equity shareholders of the Applicant Company, fix the date, time, place, quorum and appointment of Chairman for the meeting and to fix the date for filing the Company Petition. The applicant company has also prayed for dispensing with holding the meeting of Preference Shareholders.
(2.) There are 2 preference shareholders in the Applicant Company, whose consent affidavits are attached at page No. 220 to 227. Therefore, there is no requirement for holding the meeting of the preferential shareholders.
(3.) There are no secured and unsecured creditors in the applicant company as per certificate of the Chartered Accountant, DP Kapoor & Co., attached at page No. 228. Therefore, there is no requirement for holding the meeting of secured as well as unsecured creditor.;