IN RE Vs. STERLING AND WILSON PRIVATE LIMITED

JUDGEMENT

(1.) The Counsel for the Applicants states that the present Scheme is an Arrangement between Sterling and Wilson Private Limited ("The Demerged Company**) and Rashmika Energy Private Limited ("The Resulting Company") and their respective Shareholders.

(2.) Lhe Counsel for the Applicants further submit that the Demerged Company is engaged in the business segments of Mechanical, Electrical & Plumbing (MEP) services. Solar EPC solution provider (S-EPC Division/ Demerged Undertaking, as defined in detail in the Scheme) , and various other business verticals. The Resulting Company is a newly incorporated company and is proposed to carry on the business of Solar EPC Business upon vesting of the S-EPC Division of the Demerged Company.

(3.) That the meeting of the Equity Shareholders of the First Applicant Company be convened and held at 9th Floor. Universal Magestic. PL Lokhande Marg, Chembur (West) Mumbai 400 043, on 3rd January, 2018 at 10:00 A.M for the purpose of considering and, if thought fit. approving with or without modification(s) the proposed demerger embodied in the Scheme of Arrangement of Sterling and Wilson Private Limited and Rashmika Energy Private Limited their respective Shareholders.