INDO CONTINENTAL HOTEL Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the order of the company judge dated April 20, 1990, disposing of three company petitions.

(2.) COMPANY Petition No. 4 of 1988 was filed by Indo Continental Hotels and Resorts Limited (the transferee company). Company Petition No. 5 of 1988 was filed by Hotel Pink City Private Ltd. (the transferor company).

(3.) THE prayer made by the transferee company in Company Petition No. 4 of 1988 was that suitable directions may be issued by this court for convening, holding and conducting the meeting(s) of the equity shareholders and creditors, if required, of the transferor company also, and appointing the chairman or chairmen of the meeting(s) and notices may be issued and published in respect thereof and for all other incidental matters relating thereto.