CHALLA RAJENDRA PRASAD Vs. ASIAN COFFEE LIMITED

JUDGEMENT

(1.) THIS order shall dispose of C. A. No. 535 of 1998 for postponing the meeting of the shareholders to be held on October 23, 1998.

(2.) IN C. A. No. 453 of 1998, it was ordered on September 17, 1998, that the meeting" of the shareholders of Asian Coffee Limited should be held on October 23, 1998, at Hotel Taj Residency, Hyderabad, at 11. 30 a. m. for approving the scheme of amalgamation of the other four companies with this company. Vilas Afzul Purkar, advocate, with his consent, was appointed as the chairman for conducting the said meeting and to report on the proceedings to this court on November 9, 1998. It was directed that notice of the meeting should be published in one issue of the English daily, Decani Chronicle, and one issue of the Telugu daily, Eenadu, in all the editions.

(3.) ON September 28, 1998, notice to all the shareholders was sent under certificate of posting from Bangalore. Notices were also published in newspapers in pursuance of the aforementioned direction. Notice was also accompanied by the scheme of amalgamation statement under Section 393 of the Companies Act, 1956, form of proxy and attendance slip.