RISHIROOP RUBBER INTERNATIONALTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition is preferred for seeking sanction of scheme of arrangement at Annexure- (C) to be made binding to whole shareholders and the creditors of the petitioner company. The scheme of arrangement produced at Annexure (C) inter alia provides for proposal in the scheme as under:

(2.) THE aforesaid is titled as the scheme of arrangement by the petitioner for which the sanction is prayed of this Court under the jurisdiction as per section 391 read with section 394 of the Companies Act (hereinafter referred as an "act" ).

(3.) THIS Court (Coram: M. R. Shah, J.) on 10. 10. 2006 had passed an order of admitting the petition and the notice was issued to the Central Government through Regional Director and the publication was also made in "indian Express" [english Daily], and "sandesh" [gujarati Daily], both Ahmedabad editions and the publication in the Government Gazette was dispensed with.