IN RE: SHIVA AGRO PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) Co. Appl. No. 2398/2014 (application for condonation of delay)

(2.) THIS is first motion joint Application under section 391 to 394 of the Companies Act, 1956 ("Act") in connection with the Scheme of Amalgamation ("Scheme") of Shiva Agro Private Limited (hereinafter referred to as Transferor Company) with G S C Glass Limited (hereinafter referred to as Transferee Company) (hereinafter collectively referred to as Applicant Companies). A copy of the proposed Scheme is enclosed with the Application.

(3.) THE details of the dates of incorporation of the Applicant Companies, its authorized, issued, subscribed and paid up capital have been enclosed with the Application.