IN RE Vs. JC RETAIL INDIA PRIVATE LIMITED

JUDGEMENT

(1.) Petition admitted.

(2.) Petition fixed for hearing on 1st February 2018.

(3.) Learned counsel for the Petitioner Companies submits that in pursuance of the order dated 12th October 2017, passed by this Tribunal in Company Scheme Application No. 947 of 2017, the meeting of the Equity shareholders of the First. Second. Third and Fourth Petitioner Company was convened and held at their respective Registered Offices on Friday, 17 November 2017 at 10:00 am, 12:00 noon, 02:00 p.m. and 04:00 p.m. respectively for the purpose of considering and, if thought fit, approving with or without modification(s) the proposed arrangement embodied in the Scheme of Arrangement between JC Retail India Private Limited (Demerged Company) and JC Clothings Private Limited (First Resulting Company) and JC Instyle Fashion Private Limited (Second Resulting Company) and JC Silver Star Fashion Private Limited (Third Resulting Company) and their respective Shareholders present at the meeting. The Chairman of the meeting has submitted his report stating the outcome of the meeting alongwith Affidavit dated 5 December 2017 verifying the said report.