- (1.) Under adjudication is a Company application CA/2 & 3/CAA/2017 that has been filed in the matter of the Scheme of Amalgamation. The Applicant Companies, M/s. Sahaj Builders Private Limited (Transferor Company) and M/s. Egberts India Private Limited (Transferee Company) through this application have prayed for seeking directions: a) dispensing with the convening and holding of the meeting of the Equity shareholders of the Transferor company and Transferee Company b) To fix the date for filing the Company Petition and fix a date of hearing to serve notice of petition to statutory authorities, wherever required c) To allow the applicant company to publish advertisement under the NCLT Rules, 2016
(2.) M/S. Sahaj Builders Private Limited (Transferor Company) 1. There are three Equity Shareholders in the Transferor Company whose particulars are placed at page 62 in the typed set, certified by Shri N Subramanian, Chartered Accountant, and they have given their consent to the said scheme of amalgamation by way of consent affidavits, which are placed from Pages 63 to 71 in the typed set. Hence, the holding of the meeting of the Equity shareholders of the Transferor Company is dispensed with. 2. There are no Secured and Unsecured Creditors in the Transferor Company and the same has been certified by Shri N Subramanian, Chartered Accountant at page 61 of the typed set.
(3.) M/S. Egberts India Private Limited (Transferee Company) There are three Equity shareholders whose particulars are placed at page 51 in the typed set, certified by Shri N Subramanian, Chartered Accountant, and they have given their consent to the said scheme of amalgamation by way of consent affidavits, which are placed from Page 52 to 60 in the typed set. Hence, the holding of the meeting of the Equity shareholders of the Transferor Company is dispensed with.;