Bikki Raveendra Babu, Member - (1.) These petitions under Sections 391 to 394 of the Companies Act, 1956 have been filed seeking sanction of a proposed scheme of amalgamation of Addlife Investments Private Limited (transferor-company) with Sterling Addlife India Private Limited (transferee-company) ["Scheme" for short].
(2.) The petitioner of T.P. No. 35 of 2017, i.e. Addlife Investments Private Limited, had filed an application in the Honourable High Court of Gujarat, being Company Application No. 522 of 2016, seeking dispensation of meetings of the equity shareholders, secured creditors and unsecured creditors of the said company. The Honourable High Court, vide its order dated 9th December, 2016, was pleased to dispense with the convening and holding of the meetings of equity shareholders, secured creditors and unsecured creditors of the petitioner transferor-company.
(3.) The petitioner of T.P. No. 36 of 2017, i.e. Sterling Addlife India Private Limited had filed an application in the Honourable High Court of Gujarat, being Company Application No. 521 of 2016, seeking dispensation of meetings of the equity shareholders of the said company. The Honourable High Court, vide its order dated 9th December, 2016, was pleased to dispense with the meeting of equity shareholders of the petitioner transferee-company.;