SNK AND TAJ SOLUTIONS 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 the Scheme of Amalgamation of SNK Etax Solutions Limited and SNK And Taj Solutions Private Limited with SNK Solutions Private Limited. It is reported that as the registered office of the SNK Solutions Private Limited, the Transferee Company is situated at Mumbai, the said Company has initiated proceedings for sanction of Scheme before the Hon'ble High Court of Judicature at Bombay.

(2.) Snk and Taj Solutions Private Limited, the Transferor Company, filed Company Application No. 116 of 2016 seeking dispensation of the meetings of the Equity Shareholders and Unsecured Creditors. It is reported that there are no secured creditors. By an order dated 5.4.2016 passed in Company Application No.116 of 2016, this Court ordered dispensation of the meetings of the Equity Shareholders and Unsecured Creditors of the petitioner company.

(3.) Snk Etax Solutions Limited, another Transferor Company, filed Company Application No. 117 of 2016 seeking dispensation of the meetings of the Equity Shareholders and Unsecured Creditors. It is reported that there are no secured creditors. By an order dated 5.4.2016 passed in Company Application No. 117 of 2016, this Court ordered dispensation of the meetings of the Equity Shareholders and Unsecured Creditors of the petitioner company.