CENTRICAST ENTERPRISES PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) PRESENT petitions are for sanctioning the scheme of amalgamation of Centricast Enterprises Pvt. Ltd. (Company Petition No. 49 of 2009), Paramkrupa Trading Pvt. Ltd. (Company Petition No. 50 of 2009), Krishnakrupa Trading Pvt. Ltd. (Company Petition No. 51 of 2009), Lovekush Trading Pvt. Ltd. (Company Petition No. 52 of 2009), Shivashish Trading Pvt. Ltd. (Company Petition No. 53 of 2009), Raghvendra Trading Pvt. Ltd. (Company Petition No. 54 of 2009) (hereinafter referred all as "transferor Companies) with Keyur Financial Services Pvt. Ltd. (Company Petition No. 55 of 2009) (hereinafter referred as "transferee Company" ). The scheme of amalgamation is at Annexure E to the petition.

(2.) VIDE order dated 27. 2. 2009 passed by this Court in Company Application No. 52 of 2009 as consent letter of all the shareholders were produced, this Court had dispensed with the meeting of the shareholders of the scheme and at that time, statement was also recorded that there are no creditors, secured or unsecured of the companies and therefore, the Court observed that there is no question of convening the meeting of the creditors.

(3.) IN Company petition No. 50 to 54 of 2009 of remaining transferor companies, the same is the situation by similar order passed by this Court in Company Application No. 53 to 58 of 2009.