Ch. Mohd Shareef Tariq, Member - (1.) Counsel for the Applicant present and filed an Application on behalf of the M/s. Magna Automotive India Pvt. Ltd. which is the 1st Transferor Company in relation to the proposed scheme. The 2nd Transferor Company M/s. Maga Steyr India Pvt. Ltd. and the Transferee Company M/s. Cosmo International India Pvt. Ltd. are not falling within the jurisdiction of this Bench. In the Application, the prayer has been made to cider for meeting of the Equity Shareholders and Unsecured Shareholders. The list of Equity Shareholders is placed i) The meeting of the Equity Shareholders shall be held on 05.03.2018 at 09.30 A.M. The venue of the meeting will be at Plot No. 17, Chitamanoor Industrial Area 3, Maraimalai Nagar, Tamil Nadu 603 209. Mr. A. Louisbabu, HR Country Manager (India) alternatively Mr. Joydeep Banerjee, Director or Mr. Siva Ramakrishnan, HR Closure Division (India) is appointed as Chairman. The quorum of Equity Shareholders is fixed at '2'. The Chairman shall file the report after one week of the meeting. ii) The meeting of the Unsecured Creditors shall be held on 05.03.2018 at 01.00 P.M. for which the venue is Kalyan Hometel Chennai (Hotel) , 247, GSR Road, Vandalur, Chennai 600 048. Mr. A. Louisbabu, HR Country Manager (India) alternatively Mr. Joydeep Banerjee, Director or Mr. Siva Ramakrishnan, HR Closure Division (India) is appointed as Chairman. The quorum shall be '50'. In case, the quorum is not available at the time fixed for the meeting, the meeting shall be adjourned for half an hour and the Unsecured Creditors present in the meeting shall form the quorum. iii) The Applicant is directed to issue notice to the concerned RD, RoC, Income Tax Authorities and RBI. It is made clear that the Chairman may issue notice to the Unsecured Creditors through e-mail besides other modes and file the proof of the same.
(2.) The Registry is directed to issue notice to the Official Liquidator and to the Regulators as stated above. The Applicant is directed to make publication of the notice one in "Trinity Mirror", Tamil Nadu edition and the other in verna cular "Makkal Kural", Tamil Nadu edition having not less than 30 days period before the dates fixed for the meetings of the Shareholders and Creditors. Accordingly, the Application stands disposed of.;