SHREE BALAJI CINEVISION INDIA PVT LIMITED Vs. STATE

JUDGEMENT

(1.) THESE Appeals preferred under Section 483 of the Companies Act, 1956 (hereinafter referred to as "the Act") arise from the common judgment and order dated 14th September, 2009 passed by the learned Company Judge in above Company Petition Nos. 100/2009 and 101/2009.

(2.) THE appellant in O. J. Appeal No. 65/2009, Shri Balaji Cinevision India Private Limited and the appellant in O. J. Appeal No. 66/2009, the Balaji Electrical Insulators Private Limited, have agreed to a scheme of amalgamation. The creditors and the members of both the companies have approved to the scheme of amalgamation. The Official Liquidator also has agreed to the said scheme of amalgamation. After procuring the consent of the creditors and the members of the companies and the Official Liquidator as envisaged by Section 391 of the Act, the transferor and the transferee companies filed Company Petition Nos. 100/2009 and 101/2009 for sanction of the Company Court.

(3.) IN absence of any objection to the scheme of amalgamation, the learned Company Judge has, by impugned judgment and order dated 14th September, 2009, accorded sanction to the scheme of amalgamation; but with modification. The proposed Appointed Date of 1st April, 2008 has been modified to that of 1st April, 2009. Therefore, the present Appeals.