Ina Malhotra, Member - (1.) This Company Petition filed by the Petitioners is coming before us for admission and for fixing a date for hearing for the final disposal of the application as well as for a direction for publication to be effected and issuance of notices to the concerned authorities for objections, if any, to the Composite Scheme of Amalgamation (hereinafter for brevity referred to as "SCHEME" ) contemplated between the Petitioner Companies.
(2.) From the records, it is seen that the First Motion seeking direction for dispensing with the convening of the meetings of the Applicant Company Equity Shareholders, Secured Creditors and Unsecured Creditors was filed before this Tribunal in CAA (No.) lll/ND/2017. Based on the averments and supporting documents, directions were issued by this Tribunal vide order dated 25.09.2017 for convening the meeting of the Shareholders and Unsecured Creditors of the applicant Demerged Company on 16.11.2017.
(3.) In compliance with the directions issued by this Tribunal, the Petitioner Company held the meetings as directed on 16.11.2017. Report of the Chairperson appointed by this Tribunal has been filed his report annexed with report of the Scrutinizer.;