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 Amalgamation of Crown Laminates Private Limited (Transferor Company) with Crown Decor Private Limited (Transferee Company) ('Scheme' of short).
(2.) The Petitioner of T.P. No. 44 of 2017, i.e. Crown Laminates Private Limited, had filed an application in the Hon'ble High Court of Gujarat, being Company Application No. 494 of 2016, seeking dispensation of the meetings of the Equity Shareholders, sole Secured Creditor and Unsecured Creditors of the said Company. The Hon'ble High Court, vide order dated 23rd November, 2016 dispensed with the convening and holding of the meeting of the Equity Shareholders, sole Secured Creditor and Unsecured Creditors of the Petitioner Company in view of the consent letters given by the Equity Shareholders, sole Secured Creditor and Unsecured Creditors of the Petitioner Company.
(3.) The Petitioner of T.P. No. 45 of 2017, i.e. Crown Decor Private Limited, had filed an application in the Hon'ble High Court of Gujarat, being Company Application No. 492 of 2016, seeking dispensation of the meetings of the Equity Shareholders and Unsecured Creditors of the said Company. The Hon'ble High Court, vide order dated 22nd November, 2016 dispensed with the convening and holding of the meeting of the Equity Shareholders and Unsecured Creditors of the Petitioner Company in view of the consent letters given by the Equity Shareholders and Unsecured Creditors of the Petitioner Company. It was reported to the Hon'ble High Court that the Petitioner Company did not have any Secured Creditor.;