R. Varadharajan, Member - (1.) This petition filed by the Transferor Company above named is coming up finally before us on 31.05.2017 for the purpose of the approval of the scheme of arrangement, as contemplated between the companies and its shareholders by way of amalgamation of the Transferor Company/Petitioner with the Transferee Company. A perusal of the petition discloses that initially the application seeking the dispensation of the meetings of equity shareholders, secured and unsecured creditors of the Transferor Company were filed before the Hon'ble High Court of Delhi in CA (M) 139/2015. The Hon'ble High Court of Delhi vide its order dated 11th September, 2015 was pleased to dispense with the requirement of convening the meetings of the equity shareholders and unsecured creditor of the Petitioner Company, in view of their consents having been obtained and produced before it and there being no secured creditor in the Petitioner Company.
(2.) Under the circumstances, the transferor company/petitioner have filed the petitions for sanction of the Scheme of Amalgamation before the Hon'ble High Court of Delhi under the erstwhile provisions, subsequent to the order of dispensation of the meeting ordered by the Hon'ble High Court of Delhi on 11th September, 2015.
(3.) On 23.09.2015 the Hon'ble High Court of Delhi ordered Notice in the Second Motion petition in C.P. No. 725/2015 moved by the petitioners under Sections 391 to 394 of the Companies Act, 1956 read with relevant Rules of the Companies (Court) Rules, 1959 in connection with the scheme of amalgamation, to the Registrar of Companies, Regional Director and the Official Liquidator. The Petitioners were also directed vide said order to carry out publication in the newspapers "Statesman" in English edition and "Veer Arjun" in Hindi Edition.;