M.S.SHAH - (1.) Heard Mr Ashok Lalbhai with Mr AR Majmudar learned counsel appearing for the petitioners and considered the contents of the petition. I have also heard Mr DN Patel, learned Senior Central Government Standing Counsel as well as Ms. PJ Davawala, learned Addl. Central Government Standing Counsel. I have also heard Mr MA Kuvadia learned Official Liquidator.
(2.) These petitions are for approval of the scheme of amalgamation of New Vision Laser Centres Ltd. (hereinafter referred to as `the Transferor Company') with the New Vision Laser Centres (Rajkot) Ltd. (hereinafter referred to as `the Transferee Company'). The scheme of amalgamation has been approved by shareholders of the transferee Company by giving their written consent. The shareholders and the secured creditors of the transferor Company have given written consent approving the proposed scheme. Hence, the meetings of the shareholders of both the companies and the creditors of the transferor Company were dispensed with as per orders dated 23-3-2001 in Company Application Nos. 82 and 83 of 2001.
(3.) After the petitions were admitted on 4.5.2001, they were advertised in two daily newspapers Indian Express and Loksatta (Vadodara). No one has come forward for opposing sanction to the scheme of amalgamation.;