The Ld. Lawyers on behalf of both the Transferor and Transferee companies are present.
The Amalgamating companies wish to hold the meeting and as such, they prayed for appointment of Chairperson for the meetings and suggested the name of one Mr. Atul Kumar, PCS.
Since the parties have not filed any consent letter of the PCS as also with regard to the remuneration to be paid to the PCS for his appointment as Chairperson of the meetings, both the parties are directed to submit the consent letter from the PCS to hold the post of Chairperson of the meetings, mentioning the remuneration amount.
The parties have also prayed for appointment of Scrutiniser for scrutinizing the documents of the companies.
Heard: the Ld. Lawyers appearing on behalf of the companies is directed to take appropriate steps accordingly and to suggest the name of the Scrutiniser before the Court, for his appointment.
Fixing 19-07-2017.
P.s. Plywood Products Pvt. Ltd. (amalgamation) v.
P.s. Plywood Products Pvt. Ltd. (amalgamation) v.
(National Company Law Tribunal)
C.P. No. 214/KB/2017? | 12-07-2017
Advocate List
Bench
- Manorama Kumari, Member (Judicial))
Eq Citations
- LQ/NCLT/2017/3902
Head Note
Companies Act, 1956 — Ss. 394 and 395 — Amalgamation of companies — Amalgamating companies praying for appointment of Chairperson for meetings and suggesting name of one Mr. Atul Kumar, PCS — Since parties have not filed any consent letter of PCS as also with regard to remuneration to be paid to PCS for his appointment as Chairperson of meetings, both parties directed to submit consent letter from PCS to hold post of Chairperson of meetings, mentioning remuneration amount — Parties also praying for appointment of Scrutiniser for scrutinizing documents of companies — Ld. Lawyers appearing on behalf of companies directed to take appropriate steps accordingly and to suggest name of Scrutiniser before Court, for his appointment
