IN RE Vs. AJR AGRIINFRA PROJECTS PRIVATE LIMITED

JUDGEMENT

(1.) The present Company Application bearing CA (CAA) No. 117/230/HDB/2017, is filed by AJR Agriinfra Projects Private Limited (Transferor Company-1/ AAPPL) under Section 230 & 232 of the Companies Act, 2013, by inter-alia seeking directions to dispense with the meeting of Equity Shareholders and unsecured Creditors of the Applicant/Transferor Company No.1, etc.

(2.) Brief facts, leading to filing of. the present Company Application, are as follows:-

(3.) The objects / benefits of the proposed Scheme of Amalgamation are as follows: