CONVANSYS (INDIA) P. LTD. Vs. STATE

JUDGEMENT

(1.) THESE company petitions are preferred under Sections 391 - 394 of the Companies Act, 1956, for sanctioning the scheme of amalgamation of the transferor companies, the petitioners in C.P. Nos. 152 and 153 of 2009 with the transferee company, the petitioner in C.P. No. 154 of 2009, with effect from April 1, 2009. The scheme of amalgamation is annexed as annexure C in each of the petitions.

(2.) THE petitioner in C.P. No. 152 of 2009 is the first transferor company; the petitioner in C.P. No. 153 of 2009 is the second transferor company and the petitioner in C.P. No. 154 of 2009 is the transferee company.

(3.) THE consent of affidavit from the equity shareholders to the scheme of amalgamation for approving the scheme of amalgamation is marked as annexure 'F' in each of the petitions. This court, in its order dated June 17, 2009, in C.A. Nos. 744 to 746 of 2009 in case of the transferor companies and the transferee company, respectively, dispensed with the convening, holding and conducting of the meeting of the shareholders for the purpose of considering and if thought fit, approving with or without modification, the scheme of amalgamation of the transferor companies with the transferee company.