IAL SHIPPING AGENCIES KANDLA LTD Vs. STATE

JUDGEMENT

(1.) THE present petition is preferred by the petitioning Transferor Company seeking sanction to the Scheme of Amalgamation with IAL Container Line (India) Ltd. (Transferee Company ). The Scheme which is proposed to be sanctioned is produced at Annexure-F to the petition.

(2.) IT appears that this Court in Company Application No. 37/07, vide order dated 02. 02. 2007 had dispensed with the meeting of the equity shareholders since the consent letters were produced. At that time, the statement was also recorded that there are no creditors in the Books of Accounts of the applicant Company.

(3.) THE present petition came to be admitted on 26. 12. 2007 and notice was issued to the Central Government as well as OL and it was also ordered to be published in Jansatta, Gujarati daily, Gandhidham edition and Indian Express, English daily, Ahmedabad edition. Publication in the official gazette was dispensed with.