Mohd Sharief Tariq, Member - (1.) Representative for the Applicant present along with the Company Secretary, representing Smart City (Kochi) Infrastructure Pvt. Ltd. The CP/210/2017 has been under section 97(1) of the Companies Act, 2013 for seeking direction for calling of the AGM for the period ending 31.03.2017. Heard and perused the record.
(2.) In view of the circumstances being faced by the Company viz., Smart City (Kochi) Infrastructure Pvt. Ltd., the Application is allowed with the direction that the AGM may be convened after giving due notice to the Members and all the concerned in accordance with the provisions of the Companies Act, 2013 read with Secretarial Standard on General Meetings, (SS.II) .
(3.) If need be, the Company can approach this Bench for further direction.;