GILLETTE INDIA LTD Vs. STATE

JUDGEMENT

(1.) THE applicant Gillette India Limited, filed this application under Sections 391 and 394 of the Companies Act, 1956 (hereinafter shall be referred to 'the Act of 1956') for a direction of the Court as to the method of convening, holding and conducting the meetings of the shareholders and creditors of the respective applicant companies, as to the notices and advertisement to be issued, for the purpose of considering and, if thought fit, approving with or without modification, the scheme of arrangement proposed between Gillette India Limited and its shareholders.

(2.) GILLETTE India Limited (hereinafter shall be referred as the 'applicant Company') is a company duly incorporated under the Indian Companies Act, 1913 on February 9, 1984 vide Certificate of Incorporation No. 17 -02890. The company was originally incorporated under the name of Indian Shaving Products Ltd. The name of the company was subsequently changed to Gillette India Limited.

(3.) THE main objects of the applicant company as set out in the object clause of its Memorandum of Association, have been detailed out in para No. 5 of the application. The copy of the latest audited annual accounts of the applicant company for the year ended on 31 -12 -2005 has been submitted as Annexure C to the application.