- (1.) Ld. Counsel for the petitioner is present. Ld. Counsel appearing for the petitioner stated that IA 37/201? has been filed by the petitioner to reschedule the date of meeting of shareholders as provided in our order dated 9.11.2017.
(2.) She prays that instead of 27.12.2017 the meeting be rescheduled on 16.03.2018. Prayer is allowed. Meeting may be rescheduled on 16.03.2018 instead of 27.12.2017. IA is disposed of accordingly.;