Vijai Pratap Singh, Member - (1.) This is a petition for sanctioning the scheme of amalgamation between Ekadant Commercial Private Limited, Surface Holdings Limited and Tower Properties Private Limited (hereinafter referred to as the Transferor Companies) with Wonder Finvest Private Limited (hereinafter referred to as the Transferee Company). A copy of the Scheme of Amalgamation has been annexed with the petition being Annexure "A".
(2.) The object of this application is to ultimately obtain sanction of this Hon'ble High Court to a Scheme of Amalgamation whereby and whereunder Ekadant Commercial Private Limited, Surface Holdings Limited and Tower Properties Private Limited are proposed to be merged and/or amalgamated with Wonder Finvest Private Limited.
(3.) It appears from the records that in Company Application No. 781 of 2016, the Hon'ble High Court at Calcutta by an order dated November 7, 2016 directed that the separate meetings of the shareholders of the transferor company Nos. 1 to 3 and the transferee company shall stand dispensed with, in view of the written consents given by each of the shareholders of the transferor company Nos. 1 to 3 and the transferee company on the condition that the petition for sanction of the scheme should be filed within four weeks from date. A copy of the order dated November 7, 2016 has been annexed with the petition being Annexure "J".;