A.H.QURESHI, J. - (1.) This petition is filed by the petitioner company which is incorporated under the Companies Act, 1956, and has its registered office at Wadi Wadi, Baroda, for granting sanction to the amalgamation of the petitioner company with the two respondent companies. Both the respondent companies are registered under the Companies Act, 1956, and have their registered offices at Ballard Estate, Bombay. The respondent companies are registered at Bombay and hence they are within the jurisdiction of the High Court of Judicature at Bombay. An application for granting sanction to the amalgamation was filed by and on behalf of the respondent companies at Bombay. The High Court at Bombay, by its order dated July 11, 1984, granted the sanction to the respondent companies to amalgamate with the present petitioner company. The certified copies of the two judgments and orders of the High Court at Bombay granting such permission are on the record of this case. The petitioner company being within the jurisdiction of this court, the present petition is filed in this court for granting sanction for amalgamation.
(2.) Public notices were issued as per the requirement of law. The only objection filed is by a shareholder, Shri N. G. Shodhan. He has also filed a company application which is heard and is being disposed of together with the present company petition.
(3.) Mr. B. R. Shah, learned counsel for the petitioner company, has stated that the two respondent companies are the sister concerns of the petitioner company, and that the objective in bringing about the amalgamation is to improve the business and to bring the companies' assets to be amalgamated into a single, strong and viable unit. The reasons for amalgamation are more elaborately set out in the petition. Mr. B. R. Shah has urged that the respondent companies by themselves could not have run their undertaking producing consumer goods such as vitamins, fine chemical, synthetic detergents, soaps, cosmetics, toileteries, chemicals, petro-chemicals, agro-chemicals, dyestuffs, machinery and equipment, electronic equipment, computers and computer peripherals, etc., very efficiently and economically so as to be successful in the competitive market. With a view to re-organise the undertakings and to make them more economical, effective and competitive, it was thought necessary and proper to amalgamate the petitioner with the two respondent companies.;