ACCURATE FINSTOCK PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS is a petition filed by the Transferor company as abovenamed in the proposed Scheme of Amalgamation of Accurate Finstock Private Limited with m to M Traders Private Limited. Heard Mrs. Swati Soparkar, the advocate for the petitioner Transferor Company. It has been submitted that vide order dated 26th December 2012 passed in Company Application No. 378 of 2012 (Copy at Annex. D), meetings of the Equity Shareholders and Unsecured Creditors of the company were dispensed with in view of the consent letters from all of them being placed on record alongwith a certificate from the Chartered Accountant and there being no Secured Creditors of the Company as on date. Hence, the present petition is moved for obtaining the sanction of this court.

(2.) Admit.

(3.) To be heard on Friday, the 15th day of February 2013.