IN RE Vs. AADINATH INFRATECH PRIVATE LIMITED

JUDGEMENT

(1.) Delay of 28 days in filing the present application is condoned subject to just exceptions.

(2.) This petition by way of Second Motion is admitted and fixed for hearing and final disposal on 1st February, 2018.

(3.) Learned Counsel for the Petitioner Companies submits that in terms of Order dated 13th November, 2017 passed by this Tribunal in Company Application No. CAA-135(ND) 2017, the meeting of all Equity Shareholders and Creditors of the applicant companies for the proposed Scheme of Amalgamation between the Transferor Companies(Applicant No. 1-3) WITH Transferee Company(Applicant No.4) had been dispensed with in view of their consent affidavits being on record.