BOMBAY RUBBER PRODUCTS AND SERVICES PRIVATED LIMITED; BESPOKE TRADING COMPANY PRIVATE LIMITED; M M RESEARCH COMPANY PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) These company petitions are preferred under Sections 391 to 394 of the Companies Act, 1956, for sanctioning the scheme of amalgamation of two transferor companies with the transferee company with effect from 01.04.2016. The scheme of amalgamation (in short scheme) is appended as Annexure 4 to these petitions.

(2.) The petitioner in C.P.No.478 of 2015 is the first transferor company; the petitioner in C.P.No.479 of 2015 is the second transferor company and the petitioner in C.P.No.480 of 2015 is the transferee company.

(3.) A perusal of the records show that the petitioners have complied with the prescribed procedure. It is stated that there are no secured creditors as far as both the Transferor companies as well as the Transferee Company are concerned and the certificate of the Chartered Accountant confirming the same is annexed as Annexure 8 to C.P.Nos.478 and 479 of 2015 and Annexure 9 to C.P.No.480 of 2015.