ANAR CHEMICALS PVT.LTD Vs. STATE

JUDGEMENT

(1.) Heard learned advocate for the applicant company.

(2.) In this company application, the applicant company has prayed for dispensation of the meeting of the equity shareholders of the applicant company and also for holding meeting of secured and unsecured creditor(s) of the applicant company for the purpose of considering and, if thought fit, approving with or without modification, the Scheme of Amalgamation between Anar International Private Limited (First Transferor Company), Anar Chemicals Private Limited (Applicant/Second Transferor Company) and Engee Chemical Industries Private Limited (Transferee Company).

(3.) It has been submitted that the applicant company being a private limited company, all the equity shareholders of the applicant company, have given their consent in writing approving the Scheme of Amalgamation. The said consents are annexed at Annexure 'F' (Colly.) to the application. The certificate confirming the shareholding pattern as existing on date is annexed as Annexure 'C' to the application. The applicant company has therefore prayed for dispensation of the meeting of equity shareholders in view of consent having received from such shareholders, which has been certified by a Chartered Accountant.