HCL TECHNOLOGIES LIMITED Vs. HCL COMNET LIMITED

JUDGEMENT

(1.) This is an application filed by the applicant company seeking exemption to file the entire list of equity shareholders holding less than 1,000 equity shares of the Applicant Company, as on October 31, 2015. It is stated that if the said record is filed, the record would then become voluminous and cumbersome.

(2.) For the reasons given therein, the exemption is allowed. The application is, accordingly, disposed.

(3.) This is a (first motion) joint application filed under Sec. 391 and 394 of the Companies Act, 1956 (in short the 1956 Act) read with Rules 67 to 87 of the Companies (Court) Rules, 1959 (in short the 1959 Rules) and provisions of Companies Act, 2013 (in short the 2013 Act), to the extent they are in force, for the purposes of seeking dispensation from convening the meeting of the equity shareholders of transferee/ applicant no.2 company, as also to seek directions for convening meetings of equity shareholders of the transferor/ applicant no.1 company and the secured and unsecured creditors of both the companies.