IN RE Vs. AVANT GARDE SHELTERS PRIVATE LIMITED

JUDGEMENT

(1.) Originally this Company Application has been filed before the Hon'ble High Court of Karnataka by the Applicant Company under Sec. 391of the Companies Act, 1956 read with Rule 67 of the Companies (Court) Rules, 1959 being numbered as CA 633/16. Subsequently as per notification No. GSR111 (E) dated 7th December 2016 issued by the Ministry of Corporate Affairs, New Delhi, the said case is transferred to this Tribunal and renumbered as T.P. No. 279/2017.

(2.) This Company Application is filed on behalf of the Applicant Company, praying to order to dispense with the convening of the meeting of the Equity Shareholders of the Applicant/Transferor Company and convening of the separate meeting(s) of Secured & Unsecured Creditors of the Applicant Company for approving the Composite scheme of Amalgamation, where under the Transferor Company AVANT GARDE SHELTERS PRIVATE LIMITED is proposed to be merged with the Transferee Company MANTRI DEVELOPERS PRIVATE LIMITED for purposes of considering the composite scheme of amalgamation etc.

(3.) This Application is coming up for orders this day, the Tribunal made the following orders:-