B.S.V. Prakash Kumar - (1.) Petition Admitted.
(2.) Petition is fixed tor 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, passed by this Tribunal, in the Company Scheme Application No. 317 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 Chandni Textiles Engineering Industries Limited (Demerged Company) and Chandni Machines Private Limited {Resulting Company) was held on August 22, 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.;