Vijai Pratap Singh, Member - (1.) This is an application under section 391 (2) to 394 of the Companies Act, 1956 read with sections 230 to 232 of the Companies Act, 2013 praying for dissolution without winding up of Sangkaj Re Rollers Private Limited (hereinafter referred to as the Transferor Company) with Sangkaj Logisys Private Limited (hereinafter referred to as the Transferee Company).
(2.) The scheme was duly sanctioned by the Hon'ble High Court at Calcutta by an order dated 17th May, 2016. By the said order dated 17th May, 2016, the Official Liquidator attached to the Hon'ble High Court was directed to file a report under second proviso to Section 394(1) of the Companies Act, 1956 relating to the Transferor Company for enabling this Tribunal to consider the same and pass necessary orders for dissolution without winding up of the said Transferor company.
(3.) Accordingly, the Official Liquidator appointed Sri H. K. Kabra, Chartered Accountant of P-41, Princep Street, 6th floor, Room No.615, Kolkata - 700 072, a panel Auditor of the Hon'ble High Court for the purpose of thoroughly examining the books, records, documents and other papers in accordance with section 209 of the Companies Act, 1956 in respect of the said Transferor Company and to make a report indicating clearly as to whether in the opinion of the said Chartered Accountant, the affairs of the Transferor Company have been conducted in a manner prejudicial to the interest of its members or public.;