V. Nallasenapathy, Member - (1.) Petition Admitted.
(2.) Petition is fixed for hearing and final disposal on 6 December 2017.
(3.) Learned Advocate for the Petitioner/ Transferor Companies states that in pursuance of the directions contained in the Order dated 17 August 2017 passed by the National Company Law Tribunal, Mumbai Bench in Company Scheme Application No. 829 of 2017: (i) Meeting of the Equity Shareholders of the Petitioner/Transferor Company No.l was convened and held at Y. B. Chavan Centre, General Jagannath Bhosle Road, Nariman Point, Opposite Mantralaya, Mumbai, Maharashtra 400021, on Wednesday, 11 October 2017, at 9:00 a.m. (0900 hours), for the purpose of considering and, if thought fit, approving, with or without modification(s), the proposed Scheme of amalgamation and arrangement. The requisite quorum was present, and the Scheme was approved unanimously by the Equity Shareholders of the Petitioner/Transferor Company No. 1, present and validly voting, without modifications. The Chairman appointed for the meeting has filed an affidavit of service dated 3 October 2017 in relation to notice(s) of meeting, along with his report dated 11 October 2017 relating to the meeting and affidavit dated 11 October 2017, verifying his report dated 11 October 2017, with this Hon'ble Tribunal, on 16 October 2017. (ii) Meeting of the unsecured debentures holders of the Petitioner/ Transferor Company No.l was convened and held at Y. B. Chavan Centre, General Jagannath Bhosle Road, Nariman Point, Opposite Mantralaya, Mumbai, Maharashtra 400021, on Wednesday, 11 October 2017, at 1600 hours, for the purpose of considering and, if thought fit, approving, with or without modification(s), the proposed Scheme of amalgamation and arrangement. The requisite quorum was present, and the Scheme was approved by the requisite majority of the unsecured debentures holders of the Petitioner/Transferor Company No. 1, present and validly voting, without modifications. The Chairman appointed for the meeting has filed an affidavit of service dated 3 October 2017 in relation to notice(s) of meeting, along with his report dated 13 October 2017 relating to the meeting and affidavit dated 13 October 2017, verifying his report dated 13 October 2017, with this Hon'ble Tribunal, on 16 October 2017. (iii) Meeting of the unsecured creditors of the Petitioner/Transferor Company No. 1 was convened and held at Y. B. Chavan Centre, General Jagannath Bhosle Road, Nariman Point, Opposite Mantralaya, Mumbai, Maharashtra 400021, on Wednesday, 11 October 2017, at 1000 hours, for the purpose of considering and, if thought fit, approving, with or without modification(s), the proposed Scheme of amalgamation and arrangement. The requisite quorum was present, and the Scheme was approved unanimously by the unsecured creditors of the Petitioner/Transferor Company No. 1, present and validly voting, without modifications. The Chairman appointed for the meeting has filed an affidavit of service of notice dated 3 October 2017 in relation to notice(s) of meeting, along with his report dated 11 October 2017 relating to the meeting and affidavit dated 11 October 2017, verifying his report dated 11 October 2017, with this Hon'ble Tribunal, on 16 October 2017. (iv) Meeting of the Equity Shareholders of the Petitioner/Transferor Company No. 2 was convened and held at Y. B. Chavan Centre, General Jagannath Bhosle Road, Nariman Point, Opposite Mantralaya, Mumbai, Maharashtra 400021, on Wednesday, 11 October 2017, at 0915 hours, for the purpose of considering and, if thought fit, approving, with or without modification(s), the proposed Scheme of amalgamation and arrangement. The requisite quorum was present, and the Scheme was approved unanimously by the Equity Shareholders of the Petitioner/Transferor Company No. 2, present and validly voting, without modifications. The Chairman appointed for the meeting has filed an affidavit of service of notice dated 3 October 2017 in relation to notice(s) of meeting, along with his report dated 12 October 2017 relating to the meeting and affidavit dated 12 October 2017, verifying his report dated 12 October 2017, with this Hon'ble Tribunal, on 16 October 2017. (v) Meeting of the unsecured creditors of the Petitioner/Transferor Company No. 2 was convened and held at Y. B. Chavan Centre, General Jagannath Bhosle Road, Nariman Point, Opposite Mantralaya, Mumbai, Maharashtra 400021, on Wednesday, 11 October 2017, at 1130 hours, for the purpose of considering and, if thought fit, approving, with or without modification(s), the proposed Scheme of amalgamation and arrangement. The requisite quorum was present and the Scheme was approved unanimously by the unsecured creditors of the Petitioner/Transferor Company No. 2, present and validly voting, without modifications. The Chairman appointed for the meeting has filed an affidavit of service of notice dated 3 October 2017 in relation to notice(s) of meeting, along with his report dated 12 October 2017 relating to the meeting and affidavit dated 12 October 2017, verifying his report dated 12 October 2017, with this Hon'ble Tribunal, on 16 October 2017.;