IN RE Vs. SHREE BAHUBALI COMMODITIES 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 Shree Bahubali Insurance Broker Private Limited, the Transferor Company with Shree Bahubali Commodities Private Limited, the Transferee Company.

(2.) The Scheme of Amalgamation of Shree Bahubali Insurance Broker Private Limited, the Transferor Company, with Shree Bahubali Commodities Private Limited, the Transferee Company was duly sanctioned by the Hon'ble High Court by an Order dated 14-06-2016.

(3.) By the said Order of the Hon'ble High Court, Calcutta dated 14-06-2016, 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 Company.