Gujarat High Court
Eil Software Pvt Ltd....Petitioner(S) vs . .....Respondent(S) on 13 March, 2013
Author: R.M.Chhaya
Bench: R.M.Chhaya
EIL SOFTWARE PVT LTD....Petitioner(s)V/S. .....Respondent(s) O/COMP/100/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD COMPANY PETITION NO. 100 of 2013 In COMPANY APPLICATION NO. 66 of 2013 ================================================================ EIL SOFTWARE PVT LTD....Petitioner(s) Versus . .....Respondent(s) ================================================================ Appearance: MR NAVIN K PAHWA, ADVOCATE for MRS SANGEETA N PAHWA, ADVOCATE for the Petitioner(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA Date : 13/03/2013 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 Suraj Real Estate Pvt. Ltd., Suraj Advisory Services Pvt. Ltd., S N Advisory Pvt. Ltd., Palace Tours And Air Charters Pvt. Ltd., Palace Infrastructure Pvt. Ltd., New Delhi Real Estate Pvt. Ltd., Indus Real Estate Pvt. Ltd., Crystal Real Estate Pvt. Ltd., Afghan Trading Pvt. Ltd., Bhandari Brothers Commercial Pvt. Ltd., EIL Realty Pvt. Ltd., EIL Software Pvt. Ltd., with Indus Elec-Trans Pvt. Ltd. Earlier, the petitioner had filed Company Application No. 66 of 2013 seeking dispensation of the meetings of equity shareholders and unsecured creditors, on the ground that consent of all the equity shareholders and unsecured creditors of the Company, have been obtained and produced on record. It was reported that there are no secured creditors of the petitioner company. By order dated 28.02.2013 passed in Company Application No. 66 of 2013, this Court directed dispensation of the meetings of Shareholders and Unsecured Creditors of the petitioner company.
2. Heard Mr. Navin K. Pahwa, Learned Advocate for Mrs. Sangeeta N. Pahwa, Learned Counsel 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, Ahmedabad-380013. Notice is also directed to be issued upon the Official Liquidator with direction to appoint Chartered Accountant for preparation and submission of report at the cost of the petitioner.
Notice of the hearing of the petition to be published in the English Daily Newspaper Indian Express and the Gujarati Daily Newspaper Lok Satta-Jan Satta , having circulation in Ahmedabad. Common publication of the notice of petition is permitted in case of all the Transferor Companies. The publication of notice in the Government Gazette is dispensed with.
The final hearing of petition shall be held on 26.04.2013.
(R.M.CHHAYA, J.) mrp Page 3 of 3