K. Anantha Padmanabha Swamy, Member - (1.) The Transferor Company through this application has prayed for seeking directions for a) dispensing with the convening and holding of the meeting of the Equity shareholders of the Applicant b) dispensing with the convening and holding of the meeting of secured and unsecured creditors of the Applicant Company.
(2.) There are eight Equity shareholders of the transferor company whose particulars are placed at page 256 in the typeset and they have given their consent to the said scheme of amalgamation by way of consent affidavits, which are placed from Page 260 to 283. Since all the requirements under law have been fulfilled, therefore, holding of the meeting of the Equity shareholders of the Transferor Company is dispensed with.
(3.) There are no secured creditors and unsecured creditors of the applicant company and certificate issued by the Statutory Auditor is placed at page 252. Since all the requirements under law have been fulfilled, therefore, holding of the meeting of the unsecured creditors of the Transferor Company is dispensed with.;