IN RE Vs. ASPENPARK INFRA COIMBATORE PVT LTD

JUDGEMENT

(1.) Heard learned Advocate, Ms. Dharmishta Raval, for Raval & Raval Advocates.

(2.) Aspenpark Infra Coimbatore Private Limited, Applicant Resulting Company 1 and Aspen Infra Padubidri Private Limited, Applicant Resulting Company 2 and AspenPark Infra Vadodara Private Limited, Applicant Resulting Company 3 had filed a joint application, being Company Application (CAA) No. 161 of 2017, before this HonTDle Tribunal, wherein this HonTDle Tribunal vide an order dated 22nd November, 2017 was pleased to dispense with the holding of meetings of Equity Shareholders, Secured Creditors and Unsecured Creditors of all the Resulting Companies.

(3.) By this Interlocutory Application, the Applicant Resulting Companies are seeking modification/amendment in Clause 1.2 of the Scheme. The amendment is sought to the limited extent of amending the Appointed Date from 1st April, 2017 to 1st April, 2018.