IN RE Vs. PRAS AGRIINFRA PROJECTS PRIVATE LIMITED

JUDGEMENT

(1.) None present for Petitioner.

(2.) It is stated that the registered offices of the transferor companies, i.e. Bileshwar infrastructure Pvt. Ltd., Brahmani Buildcon Pvt. Ltd., Dharnidhar Construwell India Pvt. Ltd. and Tulsi Infradevelopers Pvt. Ltd. are situated in Mumbai and hence their respective petitions have been filed before the National Company Law Tribunal, Bombay bench. The abovementioned petitions are pending before the concerned Tribunal.

(3.) The petitioner transferor company No. 4 i.e. Shreenathji Vastucon Pvt. Ltd., filed an application before this Tribunal, being CA(CAA) No. 10/NCLT/AHM/2017, seeking dispensation of the meetings of Equity Shareholders and Unsecured Creditors of the said Company. This Tribunal vide order dated 18th April, 2017, dispensed with the convening and holding of the meetings of the Equity Shareholders and Unsecured Creditors of the petitioner transferor company No. 4 in view of the consent letters given by the Equity Shareholders and consent affidavits given by the Unsecured Creditors of the petitioner company. This Tribunal also noted that the petitioner company has no secured creditors.