Bikki Raveendra Babu, Member - (1.) These petitions under Sections 230-232 of the Companies Act, 2013 have been filed seeking sanction of a proposed Scheme of Arrangement in the nature of amalgamation of Aviral Chemicals Private Limited, Jai Shree Crop Science Private Limited, Redson Crop Care Private Limited, Rohini Seeds Private Limited, Rohini Bioseeds and Agritech Private Limited and Rohini Agriseeds Private Limited with Crystal Crop Protection Private Limited ("Scheme" for short).
(2.) The petitioner of CP(CAA) No. 86/NCLT/AHM/2017, i.e. Aviral Chemicals Private Limited had filed CA(CAA) No. 55/NCLT/AHM/2017 before this Tribunal, seeking directions for dispensation of meeting of Equity Shareholders of the said Company. It was reported that there were no secured or unsecured creditors of the company. This Tribunal vide order dated 25.5.2017, issued directions for dispensing with the meeting of the Equity Shareholders of the petitioner-company. This Tribunal also directed issuance of notices to Regional Director, Registrar of Companies, Income Tax Authority and Official Liquidator stating that the representation, if any, to be made by them, be made within a period of 30 days from the date of receipt of such notice. In pursuance of the order dated 25.5.2017, the petitioner sent notices to the statutory authorities.
(3.) The petitioner of CP(CAA) No. 87/NCLT/AHM/2017, i.e. Jai Shree Crop Science Private Limited had filed CA(CAA) No. 56/NCLT/AHM/2017 before this Tribunal, seeking directions for dispensation of meeting of Equity Shareholders of the said Company. It was reported that there were no secured or unsecured creditors of the company. This Tribunal vide order dated 25.5.2017, issued directions for dispensing with the meeting of the Equity Shareholders of the petitioner-company. This Tribunal also directed issuance of notices to Regional Director, Registrar of Companies, Income Tax Authority and Official Liquidator stating that the representation, if any, to be made by them, be made within a period of 30 days from the date of receipt of such notice. In pursuance of the order dated 25.5.2017, the petitioner sent notices to the statutory authorities.;