IN RE: ALPHA PLASTOMERS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THE present petitions are filed under the provisions of Sections 391 to 394 of the Companies Act, 1956, seeking sanction of this Court for the scheme of amalgamation of Prathmesh Polymers Private Limited with Alpha Plastomers Private Limited.

(2.) ALPHA Plastomers Private Limited, the transferee company, filed Company Application No. 140 of 2015 seeking dispensation of the meeting of the equity shareholders of the petitioner. The petitioner further submitted that this being the transferee company, the meetings of the creditors is not required to be held. By an order dated 23.4.2015 passed in Company Application No. 140 of 2015, this Court ordered dispensation of the meeting of the equity shareholders, and further ordered that this being the transferee company, the meetings of the creditors is not required to be held.

(3.) THE petitioners thereafter filed Company Petitions No. 172 of 2015 and 173 of 2015 respectively, seeking sanction of the scheme of amalgamation.