INLAND WATERWAYS LTD. Vs. COASTAL SHIPPING LTD.

JUDGEMENT

(1.) - This is a petition by Inland Waterways Limited (the transferee-company) for sanction of the Court in respect of scheme of amalgamation of the petitioner with Coastal Shipping Limited (the transferee-company).

(2.) By an order passed by this Court on Company Application No. 69 of 1995 on 8-2-1995, the meeting of members and unsecured creditors of the company for the purpose of considering and approving with or without modification the scheme of amalgamation were dispensed with since all the members and unsecured creditors have given their consent to the proposed scheme. An averment is made in this behalf 6 para 16 of the petition.

(3.) I have gone through the affidavit of Shri Tilak Raj Suvarna dated 24-3-1995 prove the publication of notices in Free Press Journal, Navshakti and Maharashtra Government Gazette as directed.