Jinan K.R, Member - (1.) This is an application for sanctioning the Scheme of Amalgamation of Bhootnath Distributors Private Limited, Icyspicy Vinimay Private Limited, IFS Marketing Private Limited, Mermaid Vincom Private Limited, Nilanchal Agencies Private Limited and Ranjan Promoters Private Limited (hereinafter referred to as "Transferor Companies") with Shivam Investment Advisory Private Limited (hereinafter referred to as "Transferee Company").
(2.) Upon hearing the Advocates appearing for the petitioners and on perusal of records, it appears that the Hon'ble high Court at Calcutta vide order dated 12th December, 2016 has dispensed with the meeting of the shareholders of the transferor companies and transferee company.
(3.) On perusal of the records we are satisfied that notices of this petition was served upon the Central Government through the Regional Director, Ministry of Corporate Affairs, Eastern Region, Kolkata and publications were made in two newspapers, Financial Express on 27/04/2017 and Aajkaal on 27/04/2017, pursuant to the direction of this Tribunal dated 15/03/2017.;