ECHJAY INDUSTRIES PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) The present petitions are filed under the provisions of Sections­391 to 394 of the Companies Act, 1956, seeking the sanction of this Court for Scheme of Amalgamation of Echjay Overseas Trade Private Limited, Hari Mahavin Investment Private Limited, Samarath Doshi Investment Company Private Limited, Vinodchandra Doshi Investment Company Private Limited and V.H.Doshi and Sons Investment Company Private Limited with Echjay Industries Private Limited and their respective shareholders and creditors.

(2.) Echjay Industries Private Limited, the Transferee Company, filed Company Application No.368/2015, seeking dispensation of the meeting of the Equity Shareholders. The petitioner submitted that this being the Transferee Company, the meeting of the Creditors is not required to be held. By an order dated 30.11.2015, passed in Company Application No.368/2015, this Court ordered dispensation of the meeting of the Equity Shareholders and further ordered that this being the Transferee Company, the meeting of the Creditors is not required to be held.

(3.) Echjay Overseas Trades Private Limited, the Transferor Company, filed Company Application No.369/2015, seeking dispensation of the meeting of the Equity Shareholders of the petitioner­Company. By an order dated 30.11.2015, passed in Company Application No.369/2015, this Court ordered dispensation of the meeting of the Equity Shareholders. It is reported that there are no creditors of the petitioner­Company.