SUNIL GANDHI Vs. A.N. BUILDWELL PRIVATE LIMITED

JUDGEMENT

(1.) Co. Appl. (M) 115 of 2016 & Co. Appl. No. 2615 of 2016

(2.) One of the present applications, being Company Application No. 2615 of 2016, came to be instituted under the provisions of Sec. 391 of the Companies Act, 1956, read with Rules 9 and 11 of the Companies (Court) Rules, 1959 on behalf of the 04 Buyers' Association, namely, Spire Woods Buyers Association, Federation of Spire Edge Buyers Association, Spire Woods Block E & F Buyers Association and Spire Edge Allottees Association, seeking approval of this Court to the proposed Arrangement of the Respondent Company.

(3.) The other application, being Company Application (Main) No.115 of 2016 came to be instituted, also under the provisions of Sec. 391 to 393 of the Companies Act, 1956 read with Rules 9 and 11 of the Companies (Court) Rules, 1959 on behalf of the Ex-Management of the Respondent Company, seeking approval of this Court to the Scheme of Compromise and Arrangement between the Respondent Company and its members & creditors.