Gujarat High Court
Menarini India Private Limited vs Respondent on 9 May, 2014
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
O/COMP/110/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY PETITION NO. 110 of 2014
In
COMPANY APPLICATION NO. 97 of 2014
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MENARINI INDIA PRIVATE LIMITED....Petitioner
Versus
.....Respondent
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Appearance:
MR NITIN K MEHTA, ADVOCATE for the Petitioner
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 09/05/2014
ORAL ORDER
1. Admit.
2. Heard Shri Nitin Mehta, learned advocate appearing on behalf of the petitioner. The present petition has been preferred by A. Menarini India Private Limited (hereinafter referred to as "the petitioner Company"
or the "AMIPL" or "Transferee Company") for a scheme u/s. 391 of the Companies Act, 1956 of amalgamation of Menarini Raunaq Pharma Limited (MRPL) and Inovial Pharmaceuticals (India) Private Limited (IPIPL) with A. Menarini India Private Limited (AMIPL) and their respective shareholders and creditors.
3. Notice is issued to Central Government u/s. 394A of Companies Act through Regional Director, North Western Region.
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4. The petitioner Company shall issue individual notice of the hearing of the petition by registered Post A.D upon all its Unsecured Creditors. The petitioner shall also publish notices in Indian Express, in English and Sandesh in Gujarati newspapers, Ahmedabad edition as prayed by the counsel.
5. Next date of hearing fixed as 20.06.2014.
(S.R.BRAHMBHATT, J.) pallav Page 2 of 2