IN RE Vs. SHETRON METROPACK PRIVATE LIMITED

JUDGEMENT

(1.) This Application is filed on behalf of the Applicant Company under Section 230 and 232 of the Companies Act, 2013 read with Companies (Compromises, Arrangement and Amalgamation) Rules, 2016, order for dispensation for holding the meeting of the Equity shareholders, Secured and Unsecured Creditors or alternatively direct to convening the meeting of the Equity shareholders, secured and unsecured creditors for approving the Scheme of Amalgamation of SHETRON METROPACK PRIVATE LIMITED (Transferor Company) to be merged with SHETRON LIMITED (Applicant/Transferee Company) in terms of Scheme of Amalgamation shown in Annexure-B.

(2.) The averments made in the Company Application ;ire briefly described hereunder:

(3.) The Applicant Company seeks an order for dispensation for holding the meeting of the Equity shareholders, Secured and Unsecured Creditors or alternatively direct to convening the meeting of the Equity shareholders, secured and unsecured creditors for approving the Scheme of Amalgamation of SHETRON METROPACK PRIVATE LIMITED (Transferor Company) to be merged with SHETRON LIMITED (Applicant/Transferee Company) in terms of Scheme of Amalgamation shown as Annexure-B.