CA No. 523 of 2012

CP No. 342 of 2011

CA No.449 of 2011

IN THE HIGH COURT AT CALCUTTA Original Jurisdiction

ORIGINAL SIDE

IN THE MATER OF :

LINTON CONSULTANTS PRIVATE LIMITED & ORS.

BEFORE:

The Hon'ble JUSTICE SANJIB BANERJEE Date : July 26, 2012.

The Court : This is an application for dissolution without winding-up of four transferor companies following the sanction of a scheme of amalgamation.

The official liquidator is present. The reports of the official liquidator and the auditor do not speak of the affairs of any of the transferor companies having been conducted in a manner prejudicial to the interests of its shareholders or prejudicial to public interest. There will be an order in terms of prayers (a) to (c) of the Judge's summons dated July 19, 2012. The applicants will pay costs assessed at 1200 GM to the Official Liquidator's Establishment Charges Account.

C.A.No.523 of 2012 is disposed of. 2

Urgent certified photocopies of this order, if applied for, be given to the parties subject to compliance with all requisite formalities. (Sanjib Banerjee, J.)

A/s.