Debangsu Basak, J. - (1.) The petitioners seek sanction of a scheme of amalgamation proposed between them. The scheme contemplates vesting of the first petitioner (the transferor company) along with its assets, properties and liabilities with the second petitioner (the transferee company).
(2.) The petitioners seek that, the direction be given for issuance of requisite notice to the Central Government under Sec. 394A of the Companies Act, 1956. Necessary directions be given for the purpose of publication of the pendency of this petition in the newspapers.
(3.) By my Order dated August 19, 2015, I had required the petitioner to give notice to the Enforcement Directorate. Such a course was adopted as the person in control of the petitioners is under investigation by the Enforcement Directorate in respect of chit fund companies. The Enforcement Directorate has appeared and has filed an affidavit -in -opposition opposing the proposed scheme. The petitioners have filed an affidavit in reply thereto.;