V. P. Singh, Member - (1.) This is an application under section 391 (2) and 394 of the Companies Act, 1956 read with sections 230 to 232 of the Companies Act, 2013, praying for dissolution without winding up of the Transferor Companies, i.e., P D R Holdings Private Limited, Bankshall Traders Private Limited and Zed Trading Private Limited with Jaguar Trexim Private Limited, the Transferee Company.
(2.) The scheme of Amalgamation was duly sanctioned by the Hon'ble High Court at Calcutta by an order dated 28th April, 2016. As per the said order dated 28th April, 2016, the Official Liquidator attached to the Hon'ble High Court was directed to file a report under second proviso to Section 394(1) of the Companies Act, 1956 relating to the said Transferor Companies within a period of six weeks from the date of communication of the order for enabling this Tribunal to consider the same and pass necessary orders for dissolution without winding up of the said Transferor companies. Photo copy of the said order has been annexed with this application and marked with the letter "A".
(3.) Accordingly, the Official Liquidator appointed Mr. Rakesh Baid, Chartered Accountant, 2, Mandir Street, Kolkata- 700 055, a panel Auditor of the Hon'ble High Court to examine the books, papers, records and documents of the above transferor companies and to make report indicating clearly as to whether in opinion of the said Chartered Accountant, the affairs of the transferor companies have been conducted in a manner prejudicial to the interest of its members or to public interest.;