GUJARAT LEASE FINANCING LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition filed by the Gujarat Lease Financing Ltd. (hereinafter referred to as `the petitioner - GLFL or `the Company') praying for sanction of the Scheme of compromise and arrangement at Ex.`C' so as to be binding on all the three categories of both `E' series debenture holders and `F' series debenture holders of the petitioner - Company and on the petitioner Company.

(2.) Background facts and the Scheme Highlights

(3.) The Procedure