NAVDURGA VOYAGE PVT LTD Vs. STATE

JUDGEMENT

(1.) HEARD Ms.Swati Soparkar, learned advocate for the applicant company.

(2.) THE Applicant in the Company Application No. 5 of 2013 viz. Navdurga Voyage Private Limited is the Transferee company, which proposes to enter into an arrangement in the nature of Scheme of Amalgamation of Safal Investors Services Private Limited, Prithvi Logistics Private Limited and Pacific Investors Services Private Limited, the Transferor Companies, the Applicants in Co. Appli. No. 2, 3, and 4 of 2013 with Navdurga Voayge Private Limited. Heard Mrs. Swati Soparkar, learned advocate for the Applicant Company.

(3.) ALL the Equity shareholders of the Applicant Company have given their consent in writing approving the scheme of amalgamation. The said consents are annexed as Annex. D to the application. The certificate from the Chartered Accountant of the Company annexed as Annex. E herewith confirms the status of shareholders of the Applicant Company as well as the receipts of the consent letters from all of them.