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 eight petitioner-companies for sanctioning of the scheme of amalgamation of Nishant Construction Private Limited and NCPL Infrastructure Private Limited and NCPL Projects Private Limited and NCPL Properties Private Limited and Rajpriya Estate Developers Private Limited and Reform Estate Developers Private Limited and Shanchin Properties Private Limited (Transferor Companies) with Myin Properties Private Limited (Transferee Company) ["Scheme" for short].
(3.) The petitioner of T.P. No. 10 of 2017, i.e. Nishant Construction Private Limited, had filed an application in the Honourable High Court of Gujarat, being Company Application No. 500 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 6th December, 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 6th December, 2016, also dispensed with the meetings of creditors of the petitioner-company. The Honourable High Court also dispensed with advertisement to be given in newspapers as also publication of notice in the Government Gazette.;