CHAFEX MARKETING PRIVATE LTD ,; MSVEE MARKETING PRIVATE LTD ,; GSK PROPERTIES AND INVESTMENTS PRIVATE LIMITED AND; MEDHAS CONSULTANTS PRIVATE LTD , DIRECTOR GOMATHY VISWANATHAN Vs. STATE

JUDGEMENT

(1.) The company petition is filed by the Transferor Company and Transferee Company to sanction the Scheme of Amalgamation so as to be binding on all the equity shareholders of each of the Petitioner Companies and on all the shareholders and creditors with effect from 01.04.2010.

(2.) In view of the consent given by all the shareholders of the transferor and transferee companies, this Court Vide order dated 10.02.2011 in C.A. No. 129 of 2011 dispensed with the convening, holding and conducting of the meeting of the shareholders of the Transferor and Transferee Companies and permitted the Petitioner companies to file Company petition for sanction of the Scheme of Amalgamation on 24.02.2011.

(3.) There are no secured creditors of the Petitioner companies and certificate in proof issued by statutory auditor has been filed with the company petition.