- (1.) Under Consideration is a joint Company Petition No. CA/206/CAA/2017 filed under section 230 of the Companies Act 2013, pertaining to the proposed Scheme of Amalgamation.
(2.) The Applicant Companies, , M/s. Laser Soft Infosystems Limited (Transferor Company 2) and M/s. Intellect Design Arena Limited (Transferee Company) through this application has prayed for seeking directions: (i) For dispensing with the convening and holding the meeting of Equity Shareholders of the Transferor Company 1, (ii) For convening, holding and conducting of the meeting of Equity Shareholders of the Transferor Company 2 and Transferee Company, fix the date, time, place, quorum and appointment of Chairman for the meeting (iii) For dispensing with the convening, holding and conducting of the meeting of the Secured Creditors & unsecured creditors of the Transferor 1 & 2 companies and Secured and Unsecured Creditors of the Transferee Company (iv) Dispense with the publication of the notice of meeting of the meeting of the equity shareholders of the Transferor Company (v) Dispense with the publication of the notice of the secured and unsecured creditors of the Transferor Company 1, Transferor Company 2 and the Transferee Company (vi) Fix a date for filing company petition. M/s. Indigo TX Software Private Limited (Transferor Company 1)
(3.) There are 7 Equity Shareholders in the Transferor Company 1 whose particulars are placed at page 66 in the typed set of Volume I, certified by the Authorised Signatory of the company and they have given their consent to the said scheme of amalgamation by way of consent affidavits, which are placed from Pages 67 to 87 in Volume I of the typed set.;