MOHTA BEARINGS LIMITED Vs. TRISHIV INVESTMENTS PVT LTD

JUDGEMENT

(1.) THIS is an application under Sections 391 to 394 of the Companies act, 1956 filed by the applicant company "m/s Trishiv Investments Pvt. Ltd. " (hereinafter to be referred as the "transferee Company") seeking dispensation of meeting of its shareholders and the secured and unsecured creditors in relation to the sanction of a proposed scheme of amalgamation for amalgamation of the company "m/s Mohta Bearings Limited" (hereinafter to be referred to as the "transferor Company") with the transferee/applicant Company.

(2.) THE proposed Scheme of amalgamation has been placed on record and the same has been perused by this Court.

(3.) THE registered office of the transferor company "m/s Mohta bearings Limited" is stated to be situated in the jurisdiction of High Court of punjab and Haryana at Chandigarh and it is stated that a similar application has been filed by the transferor Company for dispensation of meeting of its shareholders, secured and unsecured creditors in the High Court of Punjab and haryana at Chandigarh, on which orders are awaited.