IN RE Vs. SETHIA AGROTECK LIMITED

JUDGEMENT

(1.) The object of this application is to ultimately obtain sanction of this Tribunal to the proposed Scheme of Amalgamation whereby the Sethia Vinimay Private Limited and Sethia Agro Products Limited will be merged/amalgamated with Sethia Agroteck Limited with Transfer date or appointed date being 01-04-2017.

(2.) A copy of the Scheme of Amalgamation for which this application is made for sanction is annexed with the application and marked with the letter "G".

(3.) M/S. Sethia Vinimay Private Limited, Transferor Company No.l, M/s. Sethia Agro Products Limited, Transferor Company No.2 and M/s. Sethia Agroteck Limited, Transferee Company are presently engaged in investing activities.