ORIENT PAPER MILLS Vs. STATE

JUDGEMENT

(1.) THESE two cases are heard analogously as they involve similar questions of facts and common questions of law and are disposed of by this single Judgment.

(2.) COMPANY Act Case No. 6 of 1955 is an application by the Orient Paper Mills Ltd. , a limited liability Company having its registered office at Brajrajnagar in the district of Sambalpur in the State of Orissa, under Section 12 of the Indian companies Act, 1913 for confirming a special resolution of the Company passed at an extra-ordinary general meeting on 26-8-1955.

(3.) COMPANY Act Case No. 7 of 1955 is an application by the Hindusthan Cellulose and Paper Mills Ltd. , a limited liability Company having its registered office at brajrajnagar in the district of Sambalpur in the State of Orissa, under Section 12 of the Indian Companies Act, 1913 for confirming a special resolution duly passed at an extra-ordinary general meeting of the Company held on 26-8-1955.