IN RE Vs. STRUMSOFT INDIA PRIVATE LIMITED

JUDGEMENT

(1.) This Joint Company Application is filed on behalf of the Applicant Companies i.e. Applicant/Transferor Companies 1 to 3 and 4th Applicant/Transferee Companies, praying to order for dispensing with convening of meeting(s) of the Equity Shareholders, Secured Creditors and Unsecured Creditors of the respective Applicant Companies for purposes of considering the scheme of Amalgamation etc.

(2.) The averments made in the Company Application are briefly described hereunder:-

(3.) The Applicant Companies seek an order for dispensing the convening of meeting(s) of the Equity shareholders, secured creditors and Unsecured Creditors of each of the Applicant Companies for purposes of considering the scheme of Amalgamation of M/s. Strumsoft India Private Limited (1st Applicant/Transferor Company) and M/s. Razorsight Software Private Limited (2nd Applicant/Transferor Company) and Singletusk Solutions India Private Limited (3rd Applicant/Transferor Company) and Synchronoss Technologies India Private Limited (4th Applicant/Transferee Company) . The original scheme of arrangement is shown as Annexure-F to the Petition.