IN RE Vs. ROHINI AGRISEEDS PRIVATE LIMITED

JUDGEMENT

(1.) Heard learned Advocate, Mr. Navin Pahwa, for the applicant-company.

(2.) Rohini Agriseeds Private Limited (Transferor Company) has filed this application under section 230 to 232 of the Companies Act, 2013 seeking dispensation of meeting of equity shareholders of the applicant transferor company for the purpose of considering and if thought fit, approving, with or without modification(s), a Scheme of Amalgamation of Aviral Chemicals Private Limited (Transferor Company 1), Jai Shree Crop Science Private Limited (Transferor Company 2), Redson Crop Care Private Limited (Transferor Company 3), Rohini Seeds Private Limited (Transferor Company 4), Rohini Bioseeds and Agritech Private Limited (Transferor Company 5) and Rohini Agriseeds Private Limited (Transferor Company 6) with Crystal Crop Protection Private Limited (Transferee Company).

(3.) The applicant is a private limited company. Issued, subscribed and paid up equity share capital of the applicant company is Rs. 5,00,000/-. The Board of Directors of the applicant company has approved the Scheme of Amalgamation by passing a resolution in their Meeting held on 24th April 2017.