AMRAPALI DEVELOPERS INDIA LIMITED Vs. BLANK NAME

JUDGEMENT

(1.) THE present petitions are for seeking sanction to the Scheme of Amalgamation of Amrapali Developers (India) Ltd. , petitioner of Company Petition No. 13/09 and Korrwett Capital Investments Private Ltd. , petitioner of Company Petition No. 14/09 (hereinafter referred to as the 'transferor Company') with Amrapali Industries Ltd. , the petitioner of Company Petition No. 15/09 (hereinafter referred to as the "transferee Company' ). The Scheme which is proposed to be sanctioned as produced at Annexure C to the petitions.

(2.) IN Company Petition No. 13/09, vide order dated 25. 11. 2008 passed by this Court in Company Application No. 595/08, the meeting of the equity shareholders was ordered to be convened for consideration of the Scheme and the declaration was recorded of the said Company that there was no secured or unsecured creditor. Thereafter, the meeting has been held of the equity shareholders for consideration of the Scheme on 27. 12. 2008 and the report has been filed by the Chairman at Annexure-E together with the affidavit. As per the said Report, the scheme is approved unanimously by the shareholders present and voting at the meeting.

(3.) IN Company Petition No. 14/09, vide order dated 25. 11. 2008 passed in Company Application No. 596/08, the meeting of the shareholders and of the creditors were disposed with.