Harihar Prakash Chaturvedi, Member - (1.) The Present application is filed under Sections 230 to 232 and other applicable provisions of the Companies Act, 2013 read with Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 for the Sanction of Proposed Scheme of Amalgamation of KIRBY BUILDING SYSTEMS INDIA PRIVATE LIMITED (Transferor Company) with KIRBY BUILDING SYSTEMS INDIA (UTTARANCHAL) PRIVATE LIMITED (Transferee Company) .
(2.) The Applicant Company namely KIRBY BUILDING SYSTEMS INDIA (UTTARANCHAL) PRIVATE LIMITED being transferee company has sought for following prayers: I Dispense with the meetings of the Equity shareholders and Unsecured Creditor of the Transferee / Applicant Company II .Pass such other and further orders or direction in the matter as this Hon'ble Tribunal may deem fit and proper in the circumstances of the case.
(3.) It is submitted that the proposed Company Scheme of Amalgamation has already been approved by the Board of Directors of transferor Company in its i meeting duly convened on 1 November, 2017 and further, been approved by the Board of Directors of transferee Company in its meeting duly convened on 2 November, 2017.;