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Gujarat High Court

Samarath Doshi Investment Company ... vs Respondent(S) on 30 November, 2015

Author: Abhilasha Kumari

Bench: Abhilasha Kumari

                 O/COMA/371/2015                                            ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        COMPANY APPLICATION NO. 371 of 2015

         ==========================================================
                  SAMARATH DOSHI INVESTMENT COMPANY PRIVATE
                             LIMITED....Applicant(s)
                                      Versus
                               ......Respondent(s)
         ==========================================================
         Appearance:
         MRS. SANGEETA N PAHWA, ADVOCATE FOR THAKKAR AND PAHWA,
         ADVOCATES, ADVOCATE for the Applicant(s) No. 1
         ==========================================================

                 CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
                        KUMARI

                                   Date : 30/11/2015


                                    ORAL ORDER

1 The present Judges Summons has been taken out by  the   applicant­Samarath   Doshi   Investment   Private  Limited   (the   Transferor   Company),   for   appropriate  orders for dispensing with the meeting of the Equity  Shareholders   of   the   applicant­company   on   the   ground  that   all   the   Equity   Shareholders   of   the   applicant­ company   have   given   their   consent   in   writing,   in  approval   of   the   scheme   of   Amalgamation   of   Echjay  Overseas   Trade   Private   Limited,   Hari   Mahavin  Investment Private Limited, Samarath Doshi Investment  Page 1 of 4 HC-NIC Page 1 of 4 Created On Wed Dec 02 01:20:15 IST 2015 O/COMA/371/2015 ORDER Company Private Limited, Vinodchandra Doshi Investment  Company   Private   Limited   and   V.H.Doshi   &   Sons  Investment   Company   Private   Limited,   with   Echjay  Industries   Private   Limited   and   their   respective  Shareholders and Creditors.

2 Mrs.   Sangeeta   Pahwa,   learned   Advocate   for   the  applicant,   has   submitted   that   there   are   only   three  Equity shareholders of the applicant­company and all  these   three   Equity   shareholders   have   given   their  consent in writing. The copies of the consent letters  of Equity Shareholders are produced at Pg. 56 to 58 of  the   compilation.   It   is   further   submitted   that   there  are   no   secured   or   unsecured   creditors   of   the  applicant­company.   The   attention   of   the   Court   is  invited   to   a   Certificate   dated   18.11.2015,   given   by  H.P Kumbhani & Co., Chartered Accountants, certifyiing  that   all   the   Shareholders   of   the   applicant   company  have   given   their   consent   in   writing,   in   approval   of  the   Scheme   and   for   waiving   the   right   to   call   the  meeting of the Equity Shareholders. The said Chartered  Accountant, through another certificate at Annexure'E'  has   also   certified   that   there   are   no   secured   and  Page 2 of 4 HC-NIC Page 2 of 4 Created On Wed Dec 02 01:20:15 IST 2015 O/COMA/371/2015 ORDER unsecured creditors of the applicant company. It is,  therefore, requested to pass an appropriate order to  dispense with the meeting of the Equity Shareholders.  3 Mrs.   Sangeeta   Pahwa,   learned   Advocate   for   the  applicant   further   submits   that   the   Company   is   a  registered   NBFC   with   Reserve   Bank   of   India(RBI)   and  the   Company   has   obtained   a   No­Objection   Certificate  from   the   RBI   for   the   proposed   merger   in   compliance  with   RBI   circular   dated   9.11.2015,   which   is   at  Annexure'F' to the petition.

4 Having   heard   Mrs.   Sangeeta   Pahwa,   learned  Advocate   for   the   applicant   and   considering   the   fact  that   all   the   Equity   Shareholders   of   the   applicant  company   have   given   their   consent   in   writing,   as  required  u/s.   391(2)  of  the   Companies   Act,   1956,   to  the   proposed   Scheme   of   Amalgamation,   the   meeting   of  the   Equity   Shareholders   of   the   applicant   company   is  ordered to be dispensed with.

5 In   view   of   the   above,   the   application   stands  disposed of.





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HC-NIC                              Page 3 of 4      Created On Wed Dec 02 01:20:15 IST 2015
                  O/COMA/371/2015                                           ORDER



                                                    (SMT. ABHILASHA KUMARI, J.)
         Bimal




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HC-NIC                             Page 4 of 4       Created On Wed Dec 02 01:20:15 IST 2015