IN RE Vs. MARSHALL SONS & CO (INDIA) LTD
LAWS(NCLT)-2018-1-74
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 04,2018

IN RE Appellant
VERSUS
Marshall Sons And Co (India) Ltd Respondents

JUDGEMENT

Mohd Sharief Tariq, Member - (1.) Counsel for the Applicant present and prayed to modify the date for convening the meetings of the equity shareholders and unsecured creditors that were fixed on 30.12.2017 at 10 A.M. and 11.30 A.M. respectively. The Application is allowed. The order dated 10.11.2017 stands modified as under: The meeting of the equity shareholders will be convened on 01.03.2018 for which Mrs. Pramila Bajoria is appointed as Chairman; the time is 09.30 A.M. and venue is Executive Inn, No.24, Perumal Koil Street, Puducherry 605 001.
(2.) The meeting of the unsecured creditors will be convened on 01.03.2018 for which Mr. Saikat Basu is appointed as Chairman; the time is 10.45 A.M. and venue is Executive Inn, No.24, Perumal Koil Street, Puducherry 605 001.
(3.) Accordingly, CA/1/CAA/2018 stands disposed of.;


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