IN RE Vs. MERRILL INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) Heard the Ld.PCS on behalf of the Petitioner Company.

(2.) The petition is filed under sub-section (1) of Section 14 of the Companies Act, 2013 (Act 2013) seeking approval of the Bench to the conversion as sought to be effected by the special resolution passed at the Extra-Ordinary General Meeting (EOGM) held on 14th March, 2 017 for the change of status of the Company (M/s. Merrill Infrastructure Limited) from "Public Limited Company" to "Private Limited Company".

(3.) The brief facts that emerged from the Petition are that the Company was incorporated on 6th of August, 1986 as a public limited company and since there is no involvement of public in the shareholding or management of the Company, it was thought appropriate to convert the Company into the Private Limited Company to avoid unnecessary formalities and to obtain privileges which are available to the Private Limited Companies under the Companies Act, 2 013 which would help the management to carry out its affairs efficiently and economically.