IN RE Vs. INDIAN COMMODITY EXCHANGE LTD

JUDGEMENT

(1.) Heard learned Counsel Shri Saurabh Soparkar and Learned Advocates Ms. Dharmishta Raval of M/s. Raval & Raval Advocates and Mr. Yuvraj Thakore for the Applicant h Amalgamated Company. Perused the application and the supporting affidavit of Mr. Sanjit Prasad, the authorized signatory of the Applicant Amalgamated Company, dated 19th September, 2017 and the documents annexed thereto.

(2.) This is an application filed by Indian Commodity Exchange Limited (hereinafter known as the Applicant Amalgamated Company) under Sections 230-232 of the Companies Act, 2013 ('the Acf) . Indian Commodity Exchange Limited is incorporated under Companies Act, 1956 with its registered office in Ahmedabad. A

(3.) Indian Commodity Exchange Limited has filed this r application seeking dispensation of the meeting of the Secured Creditors and Unsecured Creditors and seeking direction for convening the meeting of the Equity Shareholders in respect of the Scheme of Amalgamation of National Multi-Commodity Exchange of India Limited ('NMCE' or 'the Amalgamating Company') with Indian Commodity Exchange Limited (1CEX' or 'the Applicant Amalgamated Company*) and their respective i shareholders ('Scheme') with effect from the Appointed Date with the Amalgamating Company on the agreed terms and conditions as set out in the scheme annexed at Annexure - E in accordance with Sections 230 to 232 of the Act and other applicable w provisions of the Act.