- (1.) Petition Admitted.
(2.) Petition fixed for hearing and final disposal on 15th February, 2018.
(3.) Learned Counsel for the Petitioner states that in pursuance of the directions contained in Order dated 24th August, 2017 passed by the National Company Law Tribunal, Mumbai Bench in the Company Application No. 821 of 2017, the meeting of Equity Shareholders was held on 15th November, 2017 and the requisite quorum was present and the Scheme was approved unanimously by the Equity Shareholders without modifications. The Chairman appointed for the meeting has filed his affidavit verifying his report dated 12th December, 2017 which is annexed as Exhibit 'H' to the petition.;