IN RE Vs. MAHANT VANIJYA PRIVATE LIMITED

JUDGEMENT

(1.) This is an application under Sections 391(2) and 394 of the Companies Act, 1956 praying for dissolution without winding up of the transferor companies, namely; Paragon Fincorp Private Limited and Paragon Infrastructure Private Limited with Mahant Vanijya Private Limited, the Transferee Company, from the date of filing of the order of this Tribunal upon the Registrar of Companies, West Bengal by Paragon Fincorp Private Limited and Paragon Infrastructure Private Limited, Applicant Companies.

(2.) The Scheme of Amalgamation of Paragon Fincorp Private Limited and Paragon Infrastructure Private Limited the Transferor Companies, with Mahant Vanijya Private Limited, the Transferee Company, was sanctioned by this Tribunal by an order dated 17th February, 2017.

(3.) In terms of the said order of this Tribunal, certified copy of the said order has been duly filed with the Registrar of Companies, West Bengal, by the Transferor companies and the Transferee Company.