V.P. Singh, Member - (1.) This is a petition for sanctioning the Scheme of Amalgamation of (1) Kalpvriksh Capital Advisors Private Limited, Petitioner No.l abovenamed ("KCAPL"), (2) Lepid Securities Private Limited, Petitioner No.2 abovenamed ("LSPL") and (3) Omni Advisory & Finvest Company Private Limited, Petitioner No.3 abovenamed ("OAFCPL") with (4) Ginni Finance Private Limited, Petitioner No.4 ("the Transferee Company") attached with the petition being Annexure "A".
(2.) On hearing the Advocate appearing for the Petitioners, it appears that pursuant to an order dated 16th June, 2017 passed by this Tribunal in C.A. No.144 of 2017, meetings of the Secured Creditors and Unsecured Creditors of the petitioner No.4 were directed to be held and meetings of the Shareholders of the petitioners and creditors of the petitioner Nos.l to 3 were dispensed with by the said order of the Hon'ble Tribunal.
(3.) In compliance with Section 230(5) of the Companies Act, 2013 and the order dated 16,h June, 2017 of this Hon'ble Tribunal, the petitioners had duly served notice of meetings of the Secured Creditors and Unsecured Creditors of the Petitioner No.4 on the Regional Director, Ministry of Corporate Affairs, Eastern Region, Kolkata, the Registrar of Companies, West Bengal, Income Tax Department having jurisdiction over the petitioners, the Reserve Bank of India and the Official Liquidator. However, no objection or representation was made by them within a period of thirty days from the date of receipt of the said notice. Further, notice of meetings was also published in the "Business Standard" in English and in "Aajkal" in Bengali on 8th July, 2017. An affidavit of compliance has also been filed by the petitioners in respect of said service and publication.;