INCY CYBERTECH PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THE present petitions are for seeking sanction to the Scheme of Amalgamation of M/s. Incy Cybertech Pvt. Ltd. (petitioner of Company Petition No. 69 of 2009), M/s. XMO Technologies Pvt. Ltd. (petitioner of Company Petition No. 70 of 2009), M/s. PBP Technologies Pvt. Ltd. (petitioner of Company Petition No. 71 of 2009), M/s. Ageek Stamp Pvt. Ltd. (petitioner of Company Petition No. 72 of 2009) and M/s. Umiya Financial Consultancy Pvt. Ltd. (petitioner of Company Petition No. 73 of 2009) (hereinafter referred to as 'transferor Company/ies') with M/s. Khurana Builders Pvt. Ltd. ( (petitioner of Company Petition No. 74 of 2009) (hereinafter referred to as 'transferee Company' ).

(2.) THE Scheme of Amalgamation is produced at Annexure "c" of the petition.

(3.) IN case of all the Transferor Companies, vide order dated 23. 3. 2009 passed by this Court in Company Application No. 93 of 2009 to Company Application No. 97 of 2009, as the consent letters were produced, the meetings of equity-shareholders and all unsecured-creditors were dispensed with by recording the statements that there is no secured creditors of the concerned petitioner companies.