IN RE Vs. SHETRON METROPAK PRIVATE LIMITED

JUDGEMENT

(1.) This Application is filed on behalf of the Applicant Company i.e. M/s. Shetron Metropack Private Limited praying to order for dispensing from holding of meeting(s) of the Equity Shareholders& Unsecured Creditors of the Applicant Company for considering the scheme of Amalgamation where under Shetron Metropack Private Limited (Applicant/Transferor Company) to be merged with Shetron Limited (Transferee Company) . The scheme of amalgamation shown in Annexure -B.

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

(3.) The Applicant Company seek an order for dispensing from holding the meeting of the Shareholders and Unsecured Creditors of the Applicant Company for approving the Scheme of Amalgamation of the SHETRON METROPAK PRIVATE LIMITED (Applicant / Transferor Company) with SHETRON LIMITED (Transferee Company)