IN RE Vs. SMPL INFRASTRUCTURE LIMITED AND ORS

JUDGEMENT

(1.) This is a Joint Application filed by the applicant companies namely SPML Infrastructure Limited (Applicant Company No. 1/Transferee Company). ADD Urban Enviro Limited (Applicant Company No. 2/Transferor Company No. 1) and Jamshedpur Waste Processing Company Private Limited (Applicant Company No. 3/Transferor Company No. 2) under Section 230 to 232 of Companies Act, 2013 read Rule 3 of Companies (Compromises. Arrangements and Amalgamations) Rules, 2016, praying to order for dispensing with convening of Meeting of Shareholders and Creditors of the Applicant Company No. 1, 2 & 3 for considering the scheme of Amalgamation, where under ADD Urban Enviro Limited (Applicant Company No. 2/Transferor Company No. 1), Jamshedpur Waste Processing Company Private Limited (Applicant Company No. 3/Transferor Company No. 2) are proposed to be merged with SPML Infrastructure Limited (Applicant Company No. 1/Transferee Company). The Scheme of Amalgamation shown as Annexure-E.

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

(3.) Joint Application was filed on behalf of the applicant companies that the Applicant Company No. 1/Transferee Company was incorporated on 16th August, 2007 with Registrar of Companies, Karnataka under the name and style of SPML Infrastructures Limited. Subsequently on 25th January. 2008 the name of the Applicant Company No. 1/Transferee Company was changed to SPML Infrastructure Limited. The Registered Office of the Applicant Company No. 1/Transferee Company is situated at The Icon, No. 8, 5th Floor, 80 feet Main Road. Indiranagar, HAL IIIrd Stage, Bangalore-560075.