ALFA BRISTLERS PRIVATE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petitions are for sanctioning the scheme of amalgamation, copy whereof is produced at Annexure C to the petition. The Company Petition No. 145 of 2007 is a transferee Company whereas the Company Petition No. 132 of 2007, Company Petition No. 135 of 2007, Company Petition No. 136 of 2007, Company Petition No. 137 of 2007, Company Petition No. 139 of 2007, Company Petition No. 140 of 2007, Company Petition No. 141 of 2007, Company Petition No. 142 of 2007, Company Petition No. 143 of 2007, Company Petition No. 133 of 2007, Company Petition No. 134 of 2007, Company Petition No. 138 of 2007 and Company Petition No. 144 of 2007 are the transferor Companies.

(2.) IN Company Petition No. 132 of 2007 pursuant to the order dated 27. 04. 2007 passed by this Court (Coram: M. R. Shah, J.) in Company Application No. 199 of 2007 holding of the meeting of the equity shareholders was dispensed with and the declaration of the company was recorded that there are no secured or unsecured creditors.

(3.) IN Company Petition No. 135 of 2007 pursuant to the order dated 27. 04. 2007 passed by this Court (Coram: M. R. Shah, J.) in Company Application No. 202 of 2007 the meeting of the equity shareholders and all the unsecured creditors were dispensed with and the declaration of the company was recorded that there are no secured creditors of the Company.