IN RE Vs. HOTHUR MOTORS PRIVATE LIMITED

JUDGEMENT

(1.) This Company Application is filed on behalf of the Applicant Company, praying to order to dispense with the convening of the meetings of the Shareholders of the Applicant/ Transferor Company for purposes of considering the Scheme of Amalgamation etc.

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

(3.) The Applicant Company seeks an order to dispense with convening of meeting of Shareholders and Secured Creditors, Unsecured Creditors and Unsecured Trade Creditors of the Applicant Transferor Company for approving the Scheme of amalgamation of HOTHUR MOTORS PRIVATE LIMITED which is proposed to be merged with Transferee Company MINERA STEEL AND POWER LIMITED in terms of Scheme of Amalgamation.