BHARATSINH CHUDASAMA FILM P. LTD. Vs. STATE

JUDGEMENT

(1.) ALL these petitions are filed by the petitioner for sanctioning scheme of amalgamation of four transferor companies with one transferee company. Since common issue is involved in all the five petitions, they are being disposed of by this common judgment.

(2.) BHARATSINH Chudasama Film P. Ltd., Chander Exhibitors P. Ltd., Dharam Cinema P. Ltd., and Rajshri Wood Fields P. Ltd., are the transferor companies and R World Leisure Ltd., is the transferee company. All the transferor companies are to be amalgamated with the transferee company under the scheme of amalgamation.

(3.) BHARATSINH Chudasama Film P. Ltd. ('transferor company') filed Company Petition No. 175 of 2007 seeking sanction of the scheme. The transferor company filed Company Application No. 374 of 2007 seeking dispensation of the meetings of the equity shareholders, secured creditors and unsecured creditors. This Court, vide order dated September 6, 2007, made in Company Application No. 374 of 2007 dispensed with the meetings of the equity shareholders, secured creditors and unsecured creditors.