ANS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THE present petitions are for seeking sanction to the scheme of amalgamation of Ajay Natavarlal Shares and Stocks Pvt. Ltd. (petitioner of Company Petition No. 64 of 2009 - transferor company) with ANS Private Ltd. (petitioner of Company Petition No. 63 of 2009 - transferee company ). The scheme of amalgamation is produced at Annexure - C.

(2.) IN case of Company Petition No. 64 of 2009, vide order dated 13. 03. 2009 passed by this Court in Company Application No. 76 of 2009, as consent letters of all the equity shareholders were produced, this Court had dispensed with the meeting of the equity shareholders for consideration of the scheme and it was also recorded that there are no secured creditors or unsecured creditors of the company.

(3.) IN case of Company Petition No. 63 of 2009, vide order dated 13. 03. 2009 in Company Application No. 75 of 2009, as the consent letters of all the equity shareholders were produced, this Court had dispensed with the meeting of equity shareholders for consideration of the scheme. It was also observed that applicant being transferee company, meeting of the creditor is not required to be held.