IN RE Vs. INFLOW TECHNOLOGIES PRIVATE LIMITED

JUDGEMENT

(1.) This Application is filed on behalf of the Applicant Company under Section 230 to 232 of Companies Act, 2013 read with Rule 3 Companies (Compromises, Arrangements and Amalgamations) Rules, 2016, praying for an order to direct that the meeting of Shareholders, Secured Creditors and Unsecured Creditors of the Applicant Company be held for considering the scheme of Arrangement, between the Applicant Company and its Shareholders, with respect to the reorganisation of shares. The Scheme of Arrangement shown as Annexure-A. l

(2.) The averments made in the Company Application is briefly described hereunder:-

(3.) The Applicant seeks an order to direct that the meeting of Shareholders, Secured Creditors and Unsecured Creditors of the Applicant Company be held for considering the scheme of Arrangement between the Applicant Company and its Shareholders, with respect to the reorganisation of shares in terms of Scheme of Arrangement shown as Annexure-A.