IN RE: JUGGILAL KAMLAPAT HOLDING LTD., Vs. STATE

JUDGEMENT

(1.) THIS company application by summons as provided in Rule 67 of the Companies (Court) Rules, 1959 was filed under Section 391/394 of the Companies Act, 1956 jointly by Juggilal Kamlapat Holding Ltd., having its registered office at Kamal Tower, Kanpur -208001 (hereinafter referred to as 'the transferee company') J.K. Investment Ltd., having registered office at Kamla Tower, Kanpur -208001 (hereinafter also referred to as the 'die transferor company No. 1') and Kanpur Investments Ltd., having its registered office at Kamla Tower, Kanpur -208001 (hereinafter also referred to as 'the transferor company No. 2') to approve the scheme of amalgamation for the amalgamation of the transferor company No. 1 (J.K. Investment Ltd.) and the transferor company No: 2 (Kanpur Investments Ltd.) with the transferee company (Juggilal Kamlapat Holding Ltd.).

(2.) UPON hearing the company petition this Court by its order dated 23.5.2005 directed to advertise the petition - in Hindustan Times published from Lucknow, 'Times of India' published from New Delhi and Dainik Jagarn in Hindi Kanpur Nagar.

(3.) FROM the report of the Shri Manoj Misra, Chairman of the meeting, I find that the meeting of equity shareholders of the Jhuggilal Kamlapat Holding Ltd. (transferor company) was attended by shareholders representing 100 per cent of the total voting strength of shareholders. The meeting of shareholder of J.K. Investment Ltd. (transferor company No. 1) was attended by shareholders representing 99.90 per cent with total voting strength and the meeting of equity shareholders of Kanpur Investment Ltd. (transferor company No. 2) was attended by shareholders representing 99.90 per cent of the total voting strength; and that in all these three meetings the following resolution as unanimously passed - -