IN RE Vs. NILA INFRASTRUCTURES LTD

JUDGEMENT

(1.) Heard learned Advocates Mr. Sandeep Singhi for M/s. Singhi 8& Co., Advocates for the Applicant Company. Perused the application and the supporting affidavit of Mr. Dipen Parikh, Company Secretary of the Applicant Company, dated 27th day of January 2018 and the documents annexed hereto.

(2.) Nila Infrastructures Limited (hereinafter referred to as the "Demerged Company" or the "Applicant Company" as the context may admit) is a public company limited by shares.

(3.) Nila Spaces Limited (hereinafter referred to as the "Resulting Company") is an unlisted public company limited by shares.