LAWS(NCLT)-2017-2-21

IN RE Vs. ADITYA BIRLA NUVO LTD

Decided On February 06, 2017
IN RE Appellant
V/S
ADITYA BIRLA NUVO LTD Respondents

JUDGEMENT

(1.) Aditya Birla Nuvo Limited (hereinafter referred to as "ABNL" for short) is a public company limited by shares.

(2.) Aditya Birla Financial Services Limited (hereinafter referred to as "ABFSL" or a "Resulting Company", as the context may admit) is also a public company limited by shares.

(3.) Abnl along with its wholly owned subsidy, namely, ABNL Investment Limited, holds 100% paid-up share capital of ABFSL.