Ch. Mohd Sharief Tariq, Member - (1.) Counsel for Applicant present and filed CA/19&20/CAA/2018 praying therein to order to dispense with the meeting of the equity shareholders and to order for conducting meeting of the unsecured creditors.
(2.) There are 2 equity shareholders in the Transferor Company, who have given the consent affidavits which are placed at Page Nos. 120-129. There are 2 equity shareholders in the Transferee Company and they have also given the consent affidavits, which are placed at page Nos. 179-188. The meetings of the equity shareholders are dispensed with in relation to both the Companies.
(3.) In Transferor Company, there are 17 unsecured creditors for which the Applicant prayed for order to convene the meeting. The meeting of the unsecured creditors shall be conducted on 12.03.2018 at 11.00 A.M. The venue will be at 2nd Floor, Plot No.5, LSC Sector, C6 & 7, Vasant Kunj, New Delhi -110 070. Mr. Takihiro Watanabe, Managing Director alternatively Ms. Shruti Jain, Senior Accountant is appointed as Chairman of the meeting. The quorum is fixed at 5. The remuneration of the Chairman shall be fixed with the mutual understanding between the parties. The Chairman shall file the report within 7 days after the meeting.;