S.K.KESHOTE, J. - (1.) HEARD learned counsel appearing for the petitioner transferee company and perused the entire record of the petition.
(2.) LEARNED counsel for the petitioner placed on the record copy of the order dated 12th August, 2004 of the High Court of Judicature at Bombay (Ordinary original civil jurisdiction) in Company Petition No. 394 of 2004 connected with Company Application No. 66 of 2004. The order has been passed by the High Court of Judicature at Bombay on the application of M/s. Bung Agribusiness India Private Limited, the Transferor Company. The High Court of Judicature at Bombay sanctioned the scheme of amalgamation of the transferor company with M/s. Geepee Ceval Protiens and Investment Private Limited, the petitioner herein. In pursuance of the notice of the petition issued to the Regional Director, Department of Company Affairs, Northern Region, Kanpur, he has filed affidavit making averments in para No. 4 thereof that the Central Government has no objection to the proposed Scheme of Amalgamation.
(3.) THE Scheme of Arrangement/Amalgamation between the transferee company and the transferor company has been unanimously adopted by equity shareholders, secured creditors and unsecured creditors in their separate meetings convened and held under the Chairmanship of Mr. Manoj Pareek, Advocate, in pursuance of the order dated 20 -2 -2004 of the Court in SB Company Application No. 2/2004. The report of the Chairman of the aforesaid meetings has been filed before the Court on 24 -5 -2004.;