INDO AUSTRALIAN HOSE MANUFACTURING PRIVATE LTD. Vs. STATE

JUDGEMENT

(1.) Counsel for the petitioners is permitted to correct the paragraph number in course of the day.

(2.) THIS Company Petition has been filed jointly on behalf of Indo Australian Hose ., Taudan Auto Components Pvt. Ltd. and Taurus Esdan Hydraulics Pvt. Ltd. under Sections 391(1) and 393 of the Companies Act, 1956 for Amalgamation/Merger of the Taudan Auto Components Private Limited and Taurus Esdan Hydrulics Pvt. Ltd. Into to the Indo Australian Hose .

(3.) CONSIDERING the report of the Regional Director, Eastern Region, Ministry of Company Affairs, Kolkata, the order in terms of Rule 81, read with Form 41 is being passed in the following terms: The above petition coming on for hearing today and upon reading the said petition, the order dated 7.12.2006, whereby the said companies were ordered to convene a separate meeting of the shareholders of the above companies for the purposes of considering, and if thought fit, approving, with or without modification, the companies or arrangement proposed to be made between the applicant companies and accordingly the notice convening meeting of shareholders were published in the daily local newspapers 'Prabhat Khabar (Hindi) and the Telegraph (English)' dated 19.1.2007 each containing the advertisement of the said notice convening the said meetings directed to be held by the said order dated 7.12.2006, the reports of the Chairmen of the said meetings filed before this Court on 24/26.6.2007 as to the result of the said meetings and upon hearing Mr. Biren Poddar, Advocate of the applicants and it appearing from the reports that the proposed compromise or arrangement has been approved unanimously by the members/shareholders of the respective companies.