IN RE Vs. SATYAPRABHU INFRASTRUCTURE PVT LTD

JUDGEMENT

(1.) Heard learned Advocate Ms. Dharmishta Raval for Raval & Raval Advocate. t..

(2.) Satyaprabhu Infrastructure Private Ltd., (Applicant Amalgamating Company 3) has filed this application seeking directions for conducting the meeting of equity shareholders and dispensation of the meetings of the secured creditors and unsecured creditors of the Applicant Company in respect of a composite scheme of amalgamation between Dharnidhar Cotex Private Limited (Amalgamating Company-1) And Peachwoods Infra Com Private Limited (Amalgamating Company-2) and f. I Satyaprabhu Infrastructure Private Limited (Amalgamating Company-3) And Shankheshwar Spinners Private Limited (Amalgamating Company-3) And Spring Valley Organisers Private Limited (Amalgamating Company-5) and Teracon Projects Private Limited (Amalgamating Company-6) and Vipul Forms and Kw :

(3.) The Board of Directors of Applicant Amalgamating Company 3 in the meeting held on 4th October, 2017, passed a resolution approving the proposed Scheme placed before the Board by the Company Secretary.