IN RE Vs. KINTECH SYNERGY PVT LTD

JUDGEMENT

(1.) M/S. Kintech Synergy P. Ltd. (transferee company) filed this application under section 230 to 232 of the Companies Act, 2013 seeking dispensation of meeting of equity shareholders of the applicant transferee company for the purpose of considering and if thought fit, approving, with or without modification, a scheme of amalgamation of Kintech Realty Private Limited, with applicant transferee company and for dispensing with the meeting of the creditors.

(2.) The applicant transferee company is a private limited company. Paid up equity share capital of the applicant company is Rs. 56,93,000/-. Board of directors of the applicant company approved the scheme of amalgamation as per annexure "C" in their Board Meeting.

(3.) The applicant company has stated that accounting treatment specified in the scheme is in conformity with the accounting standards prescribed in the Companies Act, 2013 and certificate of the auditors Annexure "F" issued under section 133 of the Companies Act, 1950 is filed.