- (1.)THE present petitions are for seeking sanction to the scheme of amalgamation of Capacitor Specialists Pvt. Ltd. (petitioner of Company Petition No. 309 of 2008 - transferor company) with Yesha Electricals Pvt. Ltd. (petitioner of Company Petition No. 310 of 2008 - transferee company ). The scheme of amalgamation is produced at Annexure - C.
(2.)IN Company Petition No. 309 of 2008, vide order dated 05. 12. 2008 passed by this Court in Company Application No. 613 of 2008, as the consent letters of all the equity shareholders and unsecured creditors were produced, the meetings of the equity shareholders as well as unsecured creditors for consideration of the scheme were dispensed with. It was also recorded in the very order that there are no secured creditors of the company.
(3.)IN Company Petition No. 310 of 2008, vide order dated 05. 12. 2008 passed by this Court in Company Application No. 614 of 2008, as the consent letters of all the equity shareholders were produced, the meeting for consideration of the scheme of equity shareholders was dispensed with. It was also observed that as the applicant is the transferee company, meeting of the creditors is not required to be convened.