- (1.) A mention has been made before this Bench, by the Authorised Representative for the Petitioner Companies vide Letter dated 30th October, 2017. seeking permission of this Bench for the rectification in the Para 6 (e) of the Order dated 29.09.2017.
(2.) Allowed. Henceforth, the Para 6 (e) of the said Order is to be read as follows: e) "Apropos the observations in paragraph IV (c) of the Report of the Regional Director is concerned, the Learned Counsel for the Petitioner Companies submits as follows: i) On the date of the approval of the Scheme in the Board of Director's Meeting i.e. on 5th December, 2016, the Share capital of the Transferee Company was as follows: However, on 5,h December, 2016 itself the 10,099 Redeemable Non-Cumulative Preference shares of the Transferee Company were redeemed, and the Share capital of the Transferee Company changed as follows: ii) Subsequendy, on 6,h December. 2016 the Transferee Company's Authorised Capital was increased by Rs.2,00,000/- by adding 20,000 Equity Shares of Rs. 10/- each and its Share capital as on that date was as follows: iii) Therefore, after implementation of the Scheme the combined Authorised Capital of the Transferee Company would be as follows: iv) In view of the above, the Learned Counsel for the Petitioner Companies submits that Clause 14.2 of the Scheme will be modified by deleting the words "........Rs.3 Lakh comprising of 30,000 equity shares of Rs. 10/- each......."and substituting "......Rs. 5,10,000/- (Rs. Five Lakh Ten Thousand Only) comprising of 40,000 Equity shares off 10/- (Rs. Ten only) each and 11,000 Preference shares off 10/- (Rs. Ten only) each....."
(3.) Rest of the order remains unaltered.;