SIGMA SOYA INDUSTRIES PVT. LIMITED Vs. STATE

JUDGEMENT

(1.) HEARD Mr. R K Agarwalla, learned counsel for the applicants.

(2.) A separate meeting of the holders of Equity shares in SIGMA SPICE INDUSTRIES PRIVATE LTD., the Transferee Company shall be convened and held at Satyanarayan More Market, T.R. Phookan Road, Fancy Bazaar Guwahati -781001 on 5.4.2014 at 4.00 PM for the purpose of considering, and if thought fit, approving with or without modification, a scheme of Amalgamation between the applicant companies and their respective members for the purpose of Amalgamation of SIGMA SOYA INDUSTIES PRIVATE LTD. (hereinafter referred to as the "Transferor Company") with the Transferee Company. The said scheme is referred to as "the Scheme of Amalgamation".

(3.) AT least 21 (twenty one) clear days before the day appointed for the meetings an advertisement convening the same and stating that copies of the said scheme of Amalgamation and the statement required to be furnished pursuant of Section 393 of the Companies Act, 1956 and the forms of proxy can be obtained free of charge at the Registered Office of the applicant companies or at the office of their Advocate, be inserted once in the "Asomiya Pratidin" and "The Assam Tribune", Guwahati. Publication in the Gazette is dispensed with.