Calcutta High Court
Woodland Software Pvt. Ltd. & Ors vs Unknown on 22 March, 2016
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
CA No. 150 of 2016
With
CP No.715 of 2013
CA No.857 of 2011
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
IN THE MATTER OF:
WOODLAND SOFTWARE PVT. LTD. & ORS.
AND
IN THE MATTER OF :
NAVODAYA TRIMPEX PVT. LTD.
. . . . Applicant.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 22nd March, 2016.
Ms. Noelle Banerjee, Advocate for the applicant.
Mrs. Ruma Sikdar, Advocate for Official Liquidator.
The Court : The applicant seeks dissolution without winding up of two transferor companies following the scheme of amalgamation.
The Official Liquidator is represented and the reports of the Official Liquidator as well as the auditor do not indicate that the affairs of the transferor companies were conducted in a manner prejudicial to the interest of its shareholders or prejudicial to public interest.
As such, there will be an order in terms of prayers (a) to (c) of the Summons, which may be signed as of date.
The applicant will pay costs assessed at 300 GMs to the Official Liquidator Establishment Charges' Account.
2
C.A. 150 of 2016 is accordingly disposed of. Urgent photostat certified copy of this order be supplied to the parties, if applied for, upon compliance of all requisite formalities.
(BISWANATH SOMADDER, J.) pa