Q. What are the equivalent citations for Catwalk Worldwide Pvt. Ltd vs ?

The equivalence citation are LQ/NCLT/2017/3734 ;

Q. What was the bench assigned for the case Catwalk Worldwide Pvt. Ltd vs ?

B.S.V. Prakash Kumar, Member (Judicial))

Catwalk Worldwide Pvt. Ltd Vs. On 06 July, 2017

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Catwalk Worldwide Pvt. Ltd v.

(National Company Law Tribunal)

T.C.S.P. No. 61/(MAH)/2017 and M.A. No. 196/2017? | 06-07-2017

MA 196/2017 In TCSP 61/230-232/NCLT/MB/MAH/2017

MA 190/2017 In TCSP 62/230-232/NCLT/MB/MAH/2017

For having the Petitioner filed the Board Resolution for amendment of Company Scheme Clause No. 5.3 of the CSP 61/2017 and Clause 11.3 of the CSP 62/2017 the same is hereby allowed. For there being resolution not only from the Board but also from the Shareholders, the Petitioner is directed to carry out the amendments in Schedule A & B of the Scheme as mentioned in the Amendment Applications.

Accordingly, MA 196/2017 and MA 190/2017 are hereby allowed with a direction to the Petitioner to carry out the amendment to the Scheme of both the Companies and file the amended Applications in the Registry.

List this matter on 13.7.2017 for final hearing.

Advocate List

Bench

B.S.V. Prakash Kumar, Member (Judicial))

Eq Citations

LQ/NCLT/2017/3734

Head Note

Company Law — Compromise, Arrangement and Amalgamation — Amendment to Scheme of Arrangement — Board Resolution for amendment of Company Scheme — Shareholders' resolution for amendment of Scheme — Necessary amendment to be carried out