H.P. Chaturvedi, Member - (1.) The present Company Petition is filed as Second Motion Petition for Sanction of the Scheme of Arrangement. The Company Petition is received as a transferred case from Hon'ble Allahabad High Court. In this Second Motion Petition the Petitioner Company Subhadra Trading And Finance Limited Along with 7 other transferor companies have shown in prayer clause of the Petition.
(2.) As per the matter available on record the Hon'ble Allahabad High Court having heard the Second Motion Petition has passed an Interim Order dated 15.11.2016 directing the Petitioner to issue notices for hearing of this Company Petition through publishing advertisement in Newspaper and further notice (of this Petition) also be sent to the Central Government through Regional Director (N/R) under Section 394 (e) of the old Act and to the Official Liquidator attached to the High Court. In compliance thereof necessary notices were issued and publication in newspaper were effected. Further proof of service are also filed on 31 November, 2016 before Hon'ble Allahabad High Court.
(3.) In response of the above notices the office of Official Liquidator has filed Affidavit of the Regional Director, Ministry of Corporate Affairs, Northern Region, New Delhi.;