Gujarat High Court
Echjay Industries Private Limited vs Respondent(S) on 8 December, 2015
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
O/COMP/419/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY PETITION NO. 419 of 2015
In COMPANY APPLICATION NO. 368 of 2015
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ECHJAY INDUSTRIES PRIVATE LIMITED....Petitioner(s)
Versus
......Respondent(s)
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Appearance:
THAKKAR AND PAHWA, ADVOCATES, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 08/12/2015
ORAL ORDER
1 The present petition under Section 391 read with Section 394 of the Companies Act, 1956, has been preferred, seeking sanction of this Court for the Scheme of Amalgamation of Echjay Overseas Trade Private Limited, Hari Mahavin Investment Private Limited, Samarath Doshi Investment Company Private Limited and V.H.Doshi & Sons Investment Company Private Limited with Echjay Industries Private Limited. It is stated on behalf of petitioner that earlier, the petitioner had filed Company Application Page 1 of 3 HC-NIC Page 1 of 3 Created On Thu Dec 10 01:38:10 IST 2015 O/COMP/419/2015 ORDER No. 368 of 2015, seeking dispensation of the meeting of Equity Shareholders on the ground that consent of all the Equity Shareholders of the company has been obtained and produced on record. By an order dated 30.11.2015, passed in Company Application No. 368 of 2015, this Court directed dispensation of the meeting of Equity Shareholders of the petitioner company. It was further ordered that this being the Transferee Company, the meeting of the creditors is not required to be held.
2 Heard Mr. Navin K Pahwa, learned Advocate for the petitioner.
3 Admit.
4 Notice to the Central Government, through the Regional Director, ROC Bhavan, Opp. Rupal Park Society, Behind Ankur Bus Stop, Naranpura, Ahmedaba380013.
5 Notices of the hearing of the petition to be published in the English Daily Newspaper "Indian Page 2 of 3 HC-NIC Page 2 of 3 Created On Thu Dec 10 01:38:10 IST 2015 O/COMP/419/2015 ORDER Express" and the Gujarati Daily Newspaper "Lok Satta Jan Satta", having circulation in Rajkot. The petitioner company is permitted to publish a common advertisement together with the petitioners of the Transferor companies. The publication of notice in the Government Gazette is dispensed with. 6 The final hearing of petition is fixed on 18.01.2016.
(SMT. ABHILASHA KUMARI, J.) Bimal Page 3 of 3 HC-NIC Page 3 of 3 Created On Thu Dec 10 01:38:10 IST 2015