IN RE Vs. OSWAL ALLOYS PRIVATE LIMITED

JUDGEMENT

(1.) This Company Application is filed on behalf of the Applicant Company under Sec. 230 and 232 of the Companies Act, 2013 read with Rule 3 of the Companies (Compromises, Arrangement and Amalgamation) Rules 2016, praying to order to dispense with the convening of the meeting of the Equity Shareholders and to convene of meeting of Unsecured Creditors of the Applicant / Transferee Company for purposes of considering the Scheme of Amalgamation etc.

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

(3.) The Applicant / Transferee Company seeks an order to dispense with convening of meeting of Equity Shareholders, of the Applicant/Transferee Company for approving the Scheme of Amalgamation of M/s. Ratan Tie-up Private Limited (1st Transferor Company) and Sukhi Vanijya Private Limited (2nd Transferor Company) with OSWAL ALLOYS PRIVATE LIMITED (Applicant / Transferee Company) in terms of Scheme of Amalgamation shown as Annexure-A-7.