R.P. Nagrath, Member - (1.) This joint second motion petition has been filed by the Petitioner/Transferor Company No. 1 & 2 and the Transferee Company, under sections 230 to 232 of the Companies act, 2013 (to be referred CP(CAA) No. 01lChdlPh/2017 hereinafter as the Act) for sanction of the Scheme of Amalgamation of (i) Taj Travels Private Limited, (ii) Shane Punjab Travels Private Limited with Metro Eco Green Resorts Limited (Transferee Company) so as to be binding on the petitioner companies, all their members/shareholders, creditors and all others concerned and for issuance of other appropriate orders and directions The proposed Scheme is at Annexure P-12.
(2.) Initially, the petitioner companies filed first motion joint application No. CA(CAA) No. 2/Chd/2017 before this Tribunal under section 230 to 232 and other applicable provisions of the Act for directions for dispensing with the meetings of shareholders and creditors of these companies.
(3.) That petition was disposed of on 17.02.2017 with the direction to call and convene meetings of members of all the three petitioner-companies. The convening of meeting of secured and unsecured creditors of Petitioner No. 2 company and that of secured creditors of Petitioner No. 3/Transferee Company were dispensed with. The quorum of the meeting was also fixed. It was further directed that the petitioner companies shall prepare latest list of secured and unsecured creditors as on 31.12.2016 for issuance of notices to them. Justice (Retd,) Arvind Kumar was appointed as Chairperson of the meetings. Mr. Rakesh Bhatia, Advocate as alternate Chairperson and Mr. Girish Madan, Company Secretary as scrutinizer.;