LAZER BRUSH PVT LTD Vs. STATE

JUDGEMENT

(1.) Present Judges Summons has been taken out by the applicant Company - Lazer Brush Pvt. Ltd. (Transferee Company) for an appropriate order to dispense with meeting of equity shareholders as well as preference shareholders of the applicant Company for the purpose of considering and if thought fit, approving with or without modification Scheme of Amalgamation proposed to be made between Metroof India Pvt. Limited and United Bristlers & Brushes Pvt. Ltd. with Lazer Brush Pvt. Ltd, as having obtained consent of equity and preference shareholders of the applicant company.

(2.) Learned Advocate for the applicant - Transferee Company has drawn the attention of this Court to page Nos. 63 to 67 (Annexure - E and F Collectively) and has submitted that all the equity and preference shareholders of the applicant Company have given their consent to the proposed Scheme of Amalgamation proposed to be made between Metroof India Pvt. Limited and United Bristlers & Brushes Pvt. Ltd. with Lazer Brush Pvt. Ltd.

(3.) It appears from the certificate of Chartered Accountant that applicant - Transferee Company has only three equity shareholders and one preference shareholder and all of them have given their consent to the proposed scheme of amalgamation which is produced at Annexure F to the application. Therefore, it is requested to dispense with the meeting of equity and preference shareholders of the applicant Company.