IN RE Vs. BHAGWATI FOODS PRIVATE LIMITED

JUDGEMENT

(1.) This Company Petition has been filed jointly by the Petitioner Companies for sanctioning a Scheme of Amalgamation of MOHAN BAKERS PRIVATE LIMITED and MANI'S BAKING SOLUTIONS PRIVATE LIMITED (hereinafter referred to as the "Transferor Companies") with BHAGWATI FOODS PRIVATE LIMITED (hereinafter Transferee Company ) ( "SCHEME " for SHORT ) .

(2.) The Tribunal has observed that the Hon'ble High Court Calcutta vide order dated 5th December, 2016 in Company Application C.A.NO 834 of 2016 has dispensed with the meetings of all the shareholders of the applicants, in view of the written consent given by all the shareholders of the applicants.

(3.) The Petitioner Companies, thereafter, filed Company Petition No.1101 of 2016 before the Hon'ble High Court at Calcutta.