P.N. Deshmukh Member

1. The Learned Counsel for the Petitioner Companies state that in pursuance of the directions contained in Order dated 12th September, 2022 passed by this Tribunal in the Company Application No. 50 of 2022, the meeting of the Equity Shareholders and Creditors of the Petitioner Companies was dispensed in view of the Company Scheme Application, interalia stating therein that the consents of the Equity Shareholders and Creditors (wherever required) in the abovementioned Petitioner Companies have been obtained.

2. The Learned Counsel for the Petitioner Companies further submits that the Company Petition is filed in consonance with section 230 to 232 of the Companies Act, 2013 along with the Order passed in Company Application No. 50 of 2022 by this Tribunal.

3. At least 10 days before the date fixed for hearing, Petitioner Companies are directed to publish the notice of hearing of Petition in two local newspapers viz. “Business Standard”, in English language and translation thereof in “Navshakti”, in Marathi language, both having circulation in Mumbai as per Rule 15 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016.

4. The Petitioner Companies shall issue notices to (i) Income Tax Authority of the Petitioner Company No. 1 PAN:- AAACM3827C having his address at The Income Tax Officer, WARD 10(2)(3), MUMBAI. The Petitioner Company No. 2 PAN:- AADCH8388N having his address at The Income Tax Officer, DCIT 15(3)(1), MUMBAI. The Petitioner Company No. 3 PAN:- AAGCK5022K having his address at The Income Tax Officer, DCIT 15(1)(2), MUMBAI. The Petitioner Company No. 4 PAN:- ABGCS5807F having his address at The Income Tax Officer, WARD 15(3)(1), MUMBAI. The Petitioner Company No. 5 PAN:- AATCA4660J having his address at The Income Tax Officer, WARD 12(1)(1), MUMBAI. The Petitioner Company No. 6 PAN:- AAMCP1898E having his address at The Income Tax Officer, WARD 15(2)(1),MUMBAI (ii) the Central Government through the office of Regional Director, Western Region, Mumbai, (iii) Registrar of Companies concerned informing the date fixed for hearing. The Petitioner Company No. 1 & Petitioner Company No. 2 shall also issue notice to the Official Liquidator informing the date fixed for hearing.

5. The Petitioner Companies shall file proof of compliance electronically 3 days before the final hearing date as stated in the above paragraph to report to this Tribunal that the direction regarding the issue of the notice has been duly complied with.