K. Anantha Padmanabha Swamy, Member - (1.) Under adjudication is a Company application CA/29/CAA/2018 that has been filed in the matter of the Scheme of Amalgamation. Counsel for the applicant stated that M/s. Shriprop Housing Private Limited(Transferor Company) has its registered office at No.40/43, 8th Main 4th Cross, RMV Extension, Sadashivnagar, Bengaluru 560 080 and hence, the application in respect of Transferor Company has been filed before the NCLT, Bengaluru Bench. The Applicant Company M/s. Shriram Properties Private Limited (Transferee Company) through this application have prayed for seeking directions: (i) For convening and holding the meeting of equity shareholders of the Transferee Company, fix the date, time, place, quorum and appointment of Chairman for the meeting and to fix the date for filing the Company Petition. (ii) For convening, holding and conducting of a meeting of the secured creditors of the Transferee Company, fix the date, time, place, quorum and appointment of Chairman for the meeting and to fix the date for filing the Company Petition. (iii) For convening, holding and conducting of a meeting of the unsecured creditors of the Transferee Company, fix the date, time, place, quorum and appointment of Chairman for the meeting and to fix the date for filing the Company Petition. M/s. Shriram Properties Private Limited (Transferee Company) There are 60 Equity Shareholders in the Transferee Company whose particulars are placed at pages 158 to 162 in the typed set, certified by v. G v. K & Co., Chartered Accountants.
(2.) This Bench appoints Mr. Vijay Krishna, Advocate, failing him, Mr. Ms. S Varsha, Advocate as Chairman for conducting the meeting of Equity Shareholders on 13.04.2018 at 10.00 A.M. at Lakshmi Neela Rite Choice Chamber, New No.9, Bazullah Road, T.Nagar, Chennai 600 017. The quorum for meeting of the Equity Shareholders shall be in terms of Section 103 of the Companies Act 2013 or such a number which is mentioned in the Application, whichever is higher. In case, the said quorum is not present at fixed time for meeting, the meeting shall be adjourned by half an hour and thereafter, the persons present for voting shall be deemed to constitute the quorum.
(3.) The notices in respect of the above meeting shall be issued at least not less than 30 days prior to the date fixed for meeting. The service of notice shall be effected by speed post/through electronic means, provided the e-mail address of the members are available with the applicant company.;