V P Singh, Member - (1.)The Scheme of Amalgamation of the Alaknanda Dealtrade Private Limited, 1st Transferor Company, Dhananjay Gurukripa Estate Private Limited, 2nd Transferor Company, Image Vanijya Private Limited, 3rd Transferor Company, Inox Finntec Products Private Limited, 4th Transferor Company, Manomay Commosale Private Limited, 5th Transferor Company with the Transferee Company, namely, Nilkamal Properties Private Limited was duly sanctioned by the Hon'ble High Court at Calcutta by an order passed on 26-09-2016.
(2.)By the said Order of the Hon'ble High Court, Calcutta dated 26-09-2016, the Official Liquidator attached to the Hon'ble High Court, Calcutta was directed to file a report under the Second provision to Section 394(1) of the Companies Act, 1956 in respect of the said Transferor Companies for enabling this Tribunal to consider the same and pass necessary orders for dissolution without winding up of the said Transferor Companies.
(3.)A copy of the certified drawn up order dated 26-09-2016 of the Hon'ble High Court, Calcutta, is annexed with the Application and marked "A-l".