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Gujarat High Court

Echjay Overseas Trades Private Limited vs Respondent(S) on 30 November, 2015

Author: Abhilasha Kumari

Bench: Abhilasha Kumari

                 O/COMA/369/2015                                            ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        COMPANY APPLICATION NO. 369 of 2015

         ==========================================================
              ECHJAY OVERSEAS TRADES 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   applicant­Echjay   Overseas   Trades   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   applicant­company   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   Company   Private  Limited, Vinodchandra Doshi Investment Company Private  Page 1 of 3 HC-NIC Page 1 of 3 Created On Wed Dec 02 01:20:04 IST 2015 O/COMA/369/2015 ORDER 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. 70 to 72 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'D',   page­73)   has   also   certified   that   there  are   no   secured   and   unsecured   creditors   of   the  applicant company. It is, therefore, requested to pass  an appropriate order to dispense with the meeting of  Page 2 of 3 HC-NIC Page 2 of 3 Created On Wed Dec 02 01:20:04 IST 2015 O/COMA/369/2015 ORDER the Equity Shareholders. 

3 Mrs.   Sangeeta   Pahwa,   learned   advocate   for   the  applicant   further   submits   that   the   Company   is   a  registered   NBFC   with   the   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.

(SMT. ABHILASHA KUMARI, J.) Bimal Page 3 of 3 HC-NIC Page 3 of 3 Created On Wed Dec 02 01:20:04 IST 2015