- (1.) On 21st September, 2017 this Tribunal passed an order directing convening meeting of Equity Shareholders.
(2.) The Counsel for the Applicant further submits that inadvertently directions regarding convening of meeting of the Preference Shareholders were not obtained.
(3.) The Counsel for the Applicant further submits that the Applicant Company is Wholly Owned Subsidiary of the Transferee Company and the Transferee Company is holding the entire Equity and Preference Share Capital of the Applicant Company and the notice for the meeting of Equity Shareholder is served upon the Transferee Company.;