IN RE Vs. EVERSTONE CAPITAL ADVISORS PRIVATE LIMITED

JUDGEMENT

(1.) Petition admitted.

(2.) Petition fixed for hearing and final disposal on 1st February 2018.

(3.) Learned Counsel for the Petitioner Company submits that in pursuance of the Order dated 16th November, 2017 passed by this Tribunal in Company Scheme Application No. 963 of 2017, meetings of the Class A Equity Shareholders, Class B Equity Shareholders and Preference Shareholders of the Petitioner Company were convened and held on 20th day of December, 2017 for the purpose of considering and if thought fit, approving, with or without modification(s) , the Scheme of Arrangement ('Scheme') between the Petitioner Company viz. Everstone Capital Advisors Private Limited and its shareholders. In the said meeting, the Scheme was approved by the requisite majority of the Shareholders present and voting at the meeting.