TAPI FINVEST INDIA PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THE present petitions are filed seeking sanction of Scheme of Amalgamation of Tapi Finvest India Private Limited with Aegis Logistics Limited.

(2.) TAPI Finvest India Private Limited filed Company Application No. 439 of 2008 seeking dispensation of the meetings of the Equity Shareholders, Preference Shareholders and Unsecured Creditors. It is stated that the petitioner Company does not have any Secured Creditor. This Court vide order dated 08. 08. 2008 made in Company Application No. 439 of 2008 has dispensed with the meetings of the Equity Shareholders, Preference Shareholders and Unsecured Creditors of the Company.

(3.) AEGIS Logistics Limited filed Company Application No. 440 of 2008 seeking directions for convening meeting of the equity shareholders. This being the transferee Company, meeting of the Creditors was not required to be held. This Court vide order dated 08. 08. 2008 made in Company Application No. 440 of 2008 has directed convening the meeting of the equity shareholders on 27. 09. 2008. The Chairman appointed by the Court in respect of the meeting has filed his report supported by affidavit. The report confirms that the meeting as scheduled was held and the members present in their meeting have unanimously approved the Scheme of Amalgamation.