ACROPETAL TECHNOLOGIES. LIMITED REGD OFFICE NO. 2/10 3RD FLOOR, AJAY PLAZA 1ST MAIN, N.S. PALYA BANNERGHATTA ROAD BANGALORE - 560 076 Vs. NIL

JUDGEMENT

(1.) THE applicant company is the Transferee company which is before this Court for convening the meeting of the shareholders, secured and unsecured creditors of the applicant company in respect of the Scheme of Amalgamation as at Annexure -C to the application Heard the learned counsel application for the applicant and perused the petition papers.

(2.) THE . Board of Directors of the applicant company in its meeting dated 10.02.2012 has considered and approved the Scheme of Arrangement. It is in that context the consent of the equity shareholders, secured creditors and unsecured creditors is necessary. Therefore, the applicant is before this Court seeking for appropriate orders to hold the meeting.

(3.) The perusal of the papers indicates that the applicant company has 16217 shareholders, 10 secured creditors and 150 unsecured creditors as on 31.03.2012. the applicant company shall therefore convene the meeting of the shareholders, secured and unsecured creditors with the schedule of the meeting as indicated herein: Meeting Schedule <FRM>JUDGEMENT_2203_TLKAR0_2012.html</FRM> Accordingly, the application is allowed. The "applicant company shall hold the meetings of the shareholders, secured creditors and unsecured creditors as per the; schedule indicated above. The report of the Chairman shall be filed in two weeks alter the date of meeting. The petition shall be filed in two weeks thereafter.