IN RE Vs. NILA SPACES LTD

JUDGEMENT

(1.) Heard learned Advocates Mr. Sandeep Singhi for M/s. Singhi & Co., Advocates for the Applicant Company. Perused the application and the supporting affidavit of Mr. Prashant Sarkhedi, Director of the Applicant Company, dated 27th day of January 2018 and the documents annexed hereto.

(2.) Nila Spaces Limited (hereinafter referred to as the "Resulting Company or the "Applicant Company" as the context may admit) is an unlisted public limited company. Nila Infrastructures Limited (hereinafter referred to as the "Demerged Company") holds 100% of the paid-up equity share capital of the Resulting Company.

(3.) The Demerged Company is a public company limited by shares.