(1.) Heard learned counsels appearing for the parties.
(2.) The present O.J. Appeal has been preferred being aggrieved and dissatisfied with the order dated 15.07.2015 passed by this Court in Company Petition No.247 of 2008 in Company Application No.401 of 2008, whereby a scheme of arrangement in the nature of compromise with various classes of creditors as well as reduction of share capital is rejected inter alia on the ground that the requisite material was not placed before the shareholders and creditors at the time of meeting so as to take informed decision and for approving scheme of arrangement.
(3.) Facts in brief, as could be culled out from the memo of the appeal and the order impugned deserves to be set out as under:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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