GREENPLY INDUSTRIES LIMITED Vs. GREENLAM INDUSTRIES LIMITED

JUDGEMENT

(1.) HEARD Mr. Jyotirmoy Roy, the learned counsel for the applicants. Upon hearing him the following order is passed.

(2.) A separate meeting of the holders of Equity shares in Greenply Industries Limited, the Demerged Company shall be convened and held at Hotel Brahmaputra Ashok, M G Road, Guwahati -781001 on 07th June 2014 (Saturday) at 11:00 a.m. for the purpose of considering, and if thought fit, approving with or without modification the composite scheme of arrangement between the applicant companies and their respective members for the demerger of Demerged Undertaking of Greenply Industries Limited (hereinafter referred to as "Demerged Company " or "Transferor Company") to Greenlam Industries Limited (hereinafter referred to as "Resulting Company" or "Transferee Company"). The said Scheme is referred to as the "Scheme of Arrangement".

(3.) SIMILARLY , a separate meeting of the creditors of the Demerged Company shall be convened and held at Hotel Brahmaputra Ashok, M G Road, Guwahati - 781001 on 07th June 2014 (Saturday) at 12:00 noon for the purpose of considering, and if thought fit, approving with or without modification the Scheme of Arrangement.