IN RE Vs. ALPHA LABORATORIES LTD

JUDGEMENT

(1.) By this application under sections 230-232 of the Companies Act, 2013, the Applicant Company is seeking directions for holding meetings of Shareholders, Secured Creditors and Unsecured Creditors of the Applicant Company in respect of a Scheme of Amalgamation ("Scheme") of Norfolk Mercantile Private Limited (Transferor Company) with Alpa Laboratories Limited (Transferee Company) pursuant to provisions of Sec. 230-232 of the Companies Act, 2013 (hereinafter referred to as "Acf) and other applicable provisions of the Act.

(2.) The Applicant Company is a listed Company. Issued, Subscribed and Paid up equity share capital of the applicant Company is Rs. 21,04,06,000/-.

(3.) The Board of Directors of the Applicant Company has approved the Scheme in the meeting of the Board held on 10th August, 2017.