Karnataka High Court
Blue Coat Network (India) Private ... vs Nil on 25 August, 2015
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF AUGUST, 2015
BEFORE
THE HON'BLE MR.JUSTICE H.BILLAPPA
COMPANY APPLICATION No.925/2015
BETWEEN:
Blue Coat Network (India)
Private Limited.,
No.941, Regus Business Centre,
(Bengaluru) Pvt Ltd.,
Level 9, Raheja Towers, 26/27,
M.G.Road, Bengaluru - 560001. ...APPLICANT
(By Sri.Saji.P.John, Adv., and Smt.B.Rajashree, Adv.,)
AND:
NIL ...RESPONDENT
*********
This CA is filed under sections 391 to 394 of the
Companies Act, 1956 read with Rules 6 and 9 of the Companies
[Court] Rules, 1959, praying to dispense with the meeting of
equity shareholders of the applicant company if considered fit or
otherwise that it be convened and held for the purposes of
considering and if thought fit approving with or without
modification(s) the scheme of amalgamation of Solera Networks
India Private Limited with Blue Coat Network (India) Private
Limited and their respective shareholders (hereinafter referred to
as "The Scheme"); and etc.,
2
This CA is coming on for Orders this day, the Court passed
the following:
ORDER
The applicant transferee company has filed this application praying to dispense with the meeting of equity shareholders and creditors of the applicant company.
2. It is stated, the applicant transferee company was incorporated on 22.12.2003 having its registered office at No.941, Regus Business Centre (Bengaluru) Pvt. Ltd., Level 9, Raheja Towers, 26/27, M G Road, Bengaluru - 560 001.
3. It is stated, the Board of Directors of the applicant Transferee company has approved and adopted the scheme of Amalgamation in its meeting held on 06.03.2015. There are three equity shareholders and they have given their consent for the scheme. There are no secured or unsecured creditors.
4. In the circumstances, meeting of equity share holders and creditors can be dispensed with. 3
Accordingly, CA 925/2015 is allowed and holding of the meeting of equity share holders and creditors is dispensed with.
The Company petition be filed within four weeks.
Sd/-
JUDGE *bgn/-