SHYAM SUNDAR PADHI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding being No. ACGR 47/18 arising out of Haridevpur Police Station Case No. 01 of 2018 dtd. 3/1/2018 under Ss. 354/506/114 of the Indian Penal Code, 1860, pending before the Learned Additional Chief Judicial Magistrate, Alipore.

(2.) The petitioners' case is that the petitioners herein are employees of IDFC First Bank Limited (Formerly known as M/s. Capital First Limited). Subsequently in terms of the order dtd. 6/12/2018 passed by Hon'ble National Company Law Tribunal, Mumbai Bench in connection with Company Petition No. 3925 of 2018 the said M/s. Capital First Limited and M/s. Capital First Home Finance Limited were merged with M/s. IDFC Bank Limited.

(3.) The Deputy Registrar of Company pursuant to rule 29 of the Companies (Incorporation) Rules, 2014 issued the Certificate of Incorporation dtd. 12/1/2019 and accordingly the name of the petitioners' company was changed from M/s. IDFC Bank Limited to M/s. IDFC First Bank Limited.