CHANDRAKIRAN ESTATE DEVELOPERS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) CLAUSE 7 of the Memorandum of Association of the petitioner companies provides for amalgamation.

(3.) THE respective petitioner companies have filed affidavits on 17.02.2014, with an undertaking to comply with the observations made by the Regional Director. Pursuant to the direction issued by this court to take out notice of the petitions and notice having been published in the English daily 'The Hindu' and the Kannada daily 'Udayavani', none of the shareholders, secured creditors, and unsecured creditors have filed their objection to the Scheme of amalgamation.