MIRZA TANNERS LIMITED Vs. STATE

JUDGEMENT

(1.) The aforesaid Company Application by summons as provided in Rule 67 of the Companies (Court) Rules, 1959 has been filed under Sections 391/394 of the Companies Act, 1956 jointly by Mirza Tanners Limited, having its Registered Office at 14/6, Civil Lines, Kanpur-208001 (hereinafter also referred to as "the Transferee Company") and Leather Trends Private Limited, having its Registered Office at 14/6, Civil Lines, Kanpur-208001 (hereinafter also referred to as "the Transferor Company"). The said two Companies have hereinafter been jointly also referred to as "the Applicants-Companies".

(2.) It appears that a Scheme of Amalgamation is proposed for the amalgamation of the Transferor Company (Leather Trends Private Limited) with the Transferee Company (Mirza Tanners Limited.).

(3.) By the order dated 11th March, 2005 passed on the aforesaid Company Application, the following meetings were directed to be held in respect of the Transferee Company (Mirza Tanners Limited) on 7th May, 2005 at the time and place indicated in the said order dated 11th March, 2005: