BALAJI CINEVISION (INDIA) PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) The present petitions are for seeking sanction to the Scheme of Amalgamation of M/s.Shree Balaji Cinevision (India) Private Limited (petitioner of Company Petition No.100 of 2009 - Transferor Company) with M/s.Balaji Electrical Insulators Private Limited (petitioner of company Petition No.101 of 2009 - Transferee Company). The Scheme is produced at Annexure-C in the present Group of Petitions.

(2.) In Company Petition No.100/2009, vide order dated 20.4.2009 passed by this Court in Company Application No.178 of 2009, as all the equity shareholders had given consent for approval of the scheme, the meeting of the equity shareholders was dispensed with and it was also recorded that as there were no secured creditors and all unsecured creditors had given their written consent for approval of the Scheme, the meeting of the unsecured creditors was also dispensed with.

(3.) In Company Petition No.101 of 2009, vide order dated 20.4.2009 passed by this Court in Company Application No.179 of 2009, as all the equity shareholders of the company had given consent for approval of the Scheme, the meeting of the equity shareholders of the company was dispensed with.