ELGI SECURITIES LIMITED Vs. STATE

JUDGEMENT

(1.) THESE Company Petitions are filed under Sections 391(2) and 394 of the Companies Act, 1956 for sanctioning the Scheme of Amalgamation among petitioning Companies with effect from 1.4.2013. The Scheme of Amalgamation has been filed in the respective Petitions.

(2.) THE Petitioner in C.P. No.188 of 2014 is the First Transferor Company, the Petitioner in C.P. No.189 of 2014 is the Second Transferor Company, the Petitioner in C.P. No.190 of 2014 is the Third Transferor Company and the Petitioner in C.P. No.191 of 2013 is the Transferee Company.

(3.) HEARD Mr. V. Ramakrishnan, learned Counsel for the Petitioner -Companies, Mr. Arvind Shukla, learned Official Liquidator and Mr. M. Gopikrishnan, learned Central Government Standing Counsel for the Regional Director (Southern Region), Ministry of Corporate Affairs, Chennai.