IN RE Vs. MANISHA INFOTECH PRIVATE LIMITED

JUDGEMENT

(1.) This is an application under Section 391 (2) and Section 394 of the Companies Act, 1956 read with sections 230 to 232 of the Companies Act 2013 praying for dissolution without winding up of Aakashdeep Suppliers Private Limited, Adhunik Retailers Private Limited, DhaneshwarTradelink Private Limited and S Kumar Mercantile Private Limited, the Transferor Companies with Manisha Infotech Private Limited, the Transferee Company.

(2.) The Scheme of Amalgamation of Aakashdeep Suppliers Private Limited, Adhunik Retailers Private Limited, Dhaneshwar Tradelink Private Limited and S Kumar Mercantile Private Limited, the Transferor Companies with Manisha Infotech Private Limited, the Transferee Company was duly sanctioned by the Hon'ble High Court by an Order dated 28-09-2016.

(3.) By the said Order of the Hon'ble High Court, Calcutta dated 28-09-2016, the Official Liquidator attached to the Hon'ble High Court, Calcutta was directed to file a report under the Second Proviso to Section 394(1) of the Companies Act, 1956 in respect of the Transferor Company for enabling passing of orders for dissolution without winding up of the said Transferor Companies.