SREE GNANAKSHI CHEMICALS Vs. STATE

JUDGEMENT

(1.) M/s.Sree Gnanakshi Chemicals Private Limited, transferor company has moved this application for direction to convene meeting of equity shareholders of the company for the purpose of considering and if thought fit approving with or without modification a scheme of amalgamation of the applicant company with M/s.Vindhya Spinning Mills Private Limited.

(2.) THE applicant company (hereinafter referred to as "the transferor company ") was incorporated on 13.08.2004 under the provisions of the Indian Companies Act, 1956. The registered office of the company is situated at No.4, Chairman Shanmuga Nadar Road, Sivakasi-626 123, Tamil Nadu, which is within the jurisdiction of this Court.

(3.) ON consideration of the application of the transferor company and on hearing Thiru Mr.Thiryambak J.Kannan, Advocate for the applicant and also on reading the affidavit of Mr.S.Sriram Ashok, S/o.S.Sankaralingam dated 23rd day of March, 2013 and the exhibit therein referred to as Annexure-6 the copy of proposed scheme of amalgamation, it is ordered as under: