MODERN SYNTEX INDIA LTD Vs. STATE

JUDGEMENT

(1.) THIS is an application under Section 391 of the Companies Act, 1956 (for short, 'the Act, 1956') for directions to convene a meeting of the secured creditors of the Modern Syntex (India) Limited having its registered office at A -4, Vijay Path, Tilak Nagar, Jaipur (hereinafter shall be referred to as 'the applicant company') for the purpose of considering, and if thought fit, approving, with or without modification, the scheme of compromise proposed to be made between the applicant -company and its secured creditors.

(2.) THE details of the present authorized and issued, subscribed and paid -up capital of the applicant -company have been given in para No. 3 of the application.

(3.) THE details of the incorporation, business activities and divisions through which the business is operated of the applicant -company, are set out in para No. 5 of the application.