IN RE Vs. WINDERMERE PROPERTIES PRIVATE LIMITED

JUDGEMENT

(1.) Upon application filed by the Applicant Company above named by a Company Application AND UPON HEARING Mr. Swapnil Gupte i/b Argus Partners, Advocates for the Applicant Company, AND UPON READING the Affidavit dated October 11, 2017 of Mr. Samir Naik of the Applicant Company in support of the Company Scheme Application and exhibit referred therein, IT IS ORDERED THAT:

(2.) The Applicant to serve the notice upon the concerned Registrar of Companies, pursuant to Section 230(5) of the Companies Act, 2013 as per Rule 8 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016. If no response is received by the Tribunal from the Registrar of Companies within thirty (30) days of the date of receipt of the notice it will be presumed that Registrar of Companies has no objection to the proposed Scheme as per Rule 8 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016.

(3.) The Applicant to serve the notice on the concerned Income Tax Authority within whose jurisdiction the Applicant Company's assessment are made, pursuant to Section 230(5) of the Companies Act, 2013 as per Rule 8 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016. If no response is received by the Tribunal from concerned Income Tax Authority within thirty (30) days of the date of receipt of the notice it will be presumed that Registrar of Companies has no objection to the proposed Scheme as per Rule 8 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016.