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 Arrangement in the nature of Amalgamation of Heena Electrovision Private Limited and Heena Electrozone Private Limited (Transferor Companies) with Heena Electronics Private Limited (Transferee Company) and Reorganization of Capital of Heena Electronics Private Limited ('Scheme' of short).
(2.) The Petitioner of CP (CAA) No. 25 of 2017 i.e. Heena Electrovision Private Limited had filed an application in the Honourable High Court of Gujarat, being Company Application No. 541 of 2016, seeking dispensation of the meetings of the Equity Shareholders and Unsecured Creditors of the said Company. There were no Secured Creditors of the Petitioner Company as on the date of filing the application. The Honourable High Court, vide order dated 14th December, 2016, dispensed with the convening and holding of the meetings 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.
(3.) The Petitioner of CP (CAA) No. 26 of 2017 i.e. Heena Electrozone Private Limited had filed an application in the Honourable High Court of Gujarat, being Company Application No. 540 of 2016, seeking dispensation of the meetings of the Equity Shareholders and Unsecured Creditors of the said Company. There were no Secured Creditors of the Petitioner Company as on the date of filing the application. The Honourable High Court, vide order dated 14th December, 2016, dispensed with the convening and holding of the meetings 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.;