IN RE Vs. TRANSWARRANTY CONSULTANTS PRIVATE LIMITED

JUDGEMENT

(1.) Petition Admitted.

(2.) Petition fixed for hearing and final disposal on 21st February, 2018.

(3.) Learned Advocate for the Petitioner states that in pursuance of the directions contained in Order dated 8th November, 2017 passed by the National Company Law Tribunal, Mumbai Bench ('Tribunal') in the Company Scheme Application No. 956 of 2017, the meeting of Equity Shareholders was held on Thursday, 21st December, 2017 and the requisite quorum was present and the Scheme was approved with the requisite majority by the Equity Shareholders without modifications. The Chairperson appointed for the meeting has filed his report on 22nd Decembcr,2017 which is annexed as Annexure T to the petition. There are no secured creditors in the Petitioner Company. As per the directions of the Hon'ble Tribunal, notice to all its unsecured creditors were given on 14th November, 2017