Bikki Raveendra Babu, Member - (1.) Heard Mr. Sandeep Singhi with Mr. Pranjlal Buch, Advocates for M/s. Singhi & Co., Advocates, for the petitioner-companies and Ms. Bhoomi M. Thakore, Advocate, appearing for the Official Liquidator.
(2.) These petitions have been filed by the two petitioner-companies for sanctioning of the scheme of amalgamation of Biochem Pharmaceutical Industries Limited (Transferor Company) with Zydus Healthcare Limited (Transferee Company) ["Scheme" for short].
(3.) The petitioner of T.P. No. 4 of 2017, i.e. Biochem Pharmaceutical Industries Limited, had filed an application in the Honourable High Court of Gujarat, being Company Application No. 485 of 2016, for dispensing with the convening and holding of the meetings of the equity shareholders and creditors of the said company. The Honourable High Court, vide its order dated 16th November, 2016, dispensed with the convening and holding of the meeting of equity shareholders of the petitioner-company in view of the consent affidavits to the Scheme given by the equity shareholders. The Honourable High Court, vide its aforesaid order dated 16th November, 2016, also dispensed with the meetings of creditors of the petitioner-company. The Honourable High Court also dispensed with publication of notice in the Government Gazette.;