IN RE Vs. DIGVIJAY FINLEASE LIMITED AND ORS

JUDGEMENT

(1.) The instant application under Sections 230 to 232 of the Companies Act, 2013 for amalgamation of Arham Securities Private Limited (herein after referred to as the transferor company) with Digvijay Finlease Limited (hereinafter referred to as the transferee company). The applicants prays for directions for convening meeting of the equity shareholders of both the applicant companies.

(2.) The applicants prays for dispensing with the meeting of the secured and unsecured creditors of Arham Securities Private Limited in view of there being no secured and unsecured creditors in Arham Securities Private Limited. The Auditors certificate is annexed at page 242 of the application evidencing that there are no secured and unsecured creditors in Arham Securities Private Limited.

(3.) The applicants prays for dispensing with the meeting of the secured creditors of Digvijay Finlease Limited in view of there being no secured creditors in Digvijay Finlease Limited. The applicants prays for holding meeting of the unsecured creditors of Digvijay Finlease Limited. The Auditors certificate is annexed at page 241 of the application evidencing that there are no secured creditors in Digvijay Finlease Limited and that there are unsecured creditors for a sum of Rs. 90,799/- in Digvijay Finlease Limited.