IN RE Vs. ARMEE INFORMATICS PVT LTD

JUDGEMENT

(1.) These Petitions under Sections 230-232 of the Companies Act, 2013 have been filed seeking sanction of a proposed Scheme of Arrangement ("Scheme" for short) in the nature of amalgamation of Armee Informatics Private Limited (Transferor Company 1) and Armee Technology Services Private Limited (Transferor Company 2) with SNM Food Wizards Private Limited (Transferee Company) .

(2.) The Petitioner of CP (CAA) No. 124/NCLT/AHM/2017, i.e. Armee Informatics Private Limited, had filed CA(CAA) No.86/NCLT/AHM/2017 before this Tribunal, seeking directions for dispensation of meetings of Equity Shareholders and Unsecured Creditors of the said Company. It was reported that there were no secured creditors of the company. This Tribunal vide order dated 7.8.2017, dispensed with the meetings of the Equity Shareholders and Unsecured Creditors of the Petitioner-company. This Tribunal also directed issuance of notices to Regional Director, Registrar of Companies, Income Tax Authority and Official Liquidator stating that representation, if amy, to be made by them, should be made within a period of 30 days from the date of receipt of such notice. In pursuance of the order dated 7.8.2017, the Petitioner has sent notices to the statutory authorities. F

(3.) The Petitioner of CP (CAA) No. 125/NCLT/AHM/2017, i.e. Armee Technology Services Private Limited, had filed CA(CAA) No.87/NCLT/AHM/2017 before this Tribunal, seeking directions for dispensation of meetings of Equity Shareholders, Secured Creditors and Unsecured Creditors of the said Company. This Tribunal vide order dated 7.8.2017, dispensed with the meetings of the Equity Shareholders, Secured Creditors and Unsecured Creditors of the Petitioner-company. This Tribunal also directed issuance of notices to Regional Director, Registrar of Companies, Income Tax Authority and Official Liquidator stating that the representation, if any, to be made by them, should be made within a period of 30 days from the date of receipt of such notice. In pursuance of the order dated 7.8.2017, the Petitioner has sent notices to the statutory authorities.