VIEW POINT AGRO FARM PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THE present petitions are for sanctioning the scheme of amalgamation of View Point Agro Farm Pvt. Ltd. (petitioner of Company Petition No. 287 of 2008), Vintage Constructions Pvt. Ltd. (petitioner of Company Petition No. 288 of 2008), Wonderbar Trading Pvt. Ltd. (petitioner of Company Petition No. 289 of 2008), Vibhakt Marketing Pvt. Ltd. (petitioner of Company Petition No. 290 of 2008), Vector Agro Farm Pvt. Ltd. (petitioner of Company Petition No. 291 of 2008), Rajshali Marketing Pvt. Ltd. (petitioner of Company Petition No. 292 of 2008) and Rasna Pvt. Ltd. (petitioner of Company Petition No. 293 of 2008) (hereinafter shall be referred to as the 'transferor companies') with Waves Food Pvt. Ltd. (petitioner of Company Petition No. 294 of 2008) (hereinafter shall be referred to as the 'transferee company')

(2.) THE scheme of amalgamation is produced at annexure C in the compilations.

(3.) IT appears that for all transferor companies except petitioner of Company Petition No. 293 of 2008, pursuant to the order dated 01. 09. 2008 passed by this Court in Company Application No. 481 of 2008 with Company Application Nos. 482 of 2008 to 486 of 2008, the meeting of the equity shareholders and of the unsecured creditors for consideration of the scheme was dispensed with since the consent letters of the equity shareholders and unsecured creditors were produced for approving the scheme. It was also recorded that there was no secured creditors of any of such transferor companies.