Harihar Prakash Chaturvedi, Member - (1.) The present company petition was filed before the Hon'ble High Court of Allahabad as a second motion petition for sanction of the scheme of arrangement between the petitioner companies.
(2.) Later on it transferred to this Tribunal in the first motion petition (i.e. CA No. 22 of 2016). The Hon'ble Allahabad High Court vide its order dated 19.07.2016 pleased to dispense with the petitioners companies for convening meeting of its Shareholder, Creditors to ascertain their wishes with regard to sanction of the proposed scheme for arrangement. Further it pleased also to issue a direction by its order dated 05.08.2016 for making publication in two daily Newspapers fixing the date for hearing and inviting comments/objection if any from the concerned.
(3.) The High Court pleased also to issue a notice on the petition to the Regional Director, Ministry of Corporate Affairs, Northern Region, New Delhi, the Registrar of Companies Kanpur, U.P. inviting their response/representation on behalf of the Central Govt. in respect of the present company petition. Thereafter vide its order dated 21.12.2016 the Hon'ble High Court transferred the case to this Tribunal as per the provisions in clause (C) of Section 434(1) of the Companies Act 2013 read with companies (transfer of pending proceedings) Rules and other relevant provisions.;