DTDC EXPRESS LIMITED Vs. NIL

JUDGEMENT

(1.) THIS application is filed seeking to dispense with the convening of the meetings of the secured creditors of the applicant -company for approving the Scheme of Amalgamation between DPD India Private Limited and DTDC Express Limited, and further to convene the meetings of the equity shareholders and unsecured creditors at DTDC House, No. 3, Victoria Road, Bangalore -560047 for the purpose of approving the Scheme of Amalgamation between DPD India Private Limited and DTDC Express Limited. The applicant -company is the Transferee Company, which is said to be incorporated in the year 1990 under the name and style of 'DTDC Courier and Cargo Private Limited' under the Companies Act, 1956 in Karnataka with the objects to acquire, operate, run or lease courier service, cargo service, road transport service, water transport service, air services, amongst others.

(2.) THE Board of Directors of the Transferor and Transferee Companies had approved and adopted a scheme of Amalgamation at their respective Board meetings dated 2 -6 -2015, by virtue of which the company known as DPD India Private Limited -Transferor Company, was proposed to be merged with the Transferee company, subject to the consent of the shareholders and creditors and confirmation by this Court.