IN RE Vs. ESSAR CONCESSIONS INDIA LIMITED

JUDGEMENT

(1.) Under consideration is a Company Application filed under section 391 to 394 r/w sections 100 to 104 of the Companies Act, 1956 which has been transferred from the Hon'ble High Court of Madras to this Tribunal and renumbered as TCA/176/CAA/201 pertaining to proposal scheme of Amalgamation between M/s. Essar Concessions India Limited(Transferor Company-1) and M/s. Essar Infrastructure Services Private Limited(Transferor Company-2) and M/s. Global Commodities Trading Limited(Transferor Company-3) and M/s. Golsil Exim Private Limited(Transferor Company-4) and M/s. Kirti Realties and Farms Private Limited(Transferor Company-5) and M/s. Paprika Media Private Limited(Transferor Company-6) and M/s. Shining Star Traders Private Limited(Transferor Company-7) and M/s. Wellman Hindustan Private Limited(Transferor Company-8) with M/s. Imperial Consultants and Securities Private Limited (Applicant/Transferee Company) under Sections 230 to 232 and other applicable provisions of the Companies Act, 2013.

(2.) The Applicant Company through the applications have prayed for seeking directions for:

(3.) There are 7 (Seven) Equity Shareholders in the Transferee Company whose particulars are placed at pages 626 in the typed set, certified by M/s. A.P. Rajagopalan & Co, Chartered Accountants, and they have given their consent to the said scheme of Amalgamation by way of consent affidavits, which are placed from Pages 627 to 641 in the typed set. Hence, holding of the meeting of the Equity Shareholders of the Transferee Company is dispensed with.