IN RE Vs. BEETLE HOSPITALITY PRIVATE LIMITED

JUDGEMENT

(1.) This is an application under Sections 230-232 of the Companies Act, 2013 praying for holding and/or convening eeting of equity shareholders of the applicants company for considering the Scheme of Arrangement between Beetle Hospitality Pvt. Ltd.( the Resulting/Transferring Company) and the Hirise Hospitality Pvt. Ltd. (Demerged/Transferor Company) whereby and where under Beetle Hotels Unit situated at Mundhra, Gujarat of the demerged company is proposed to be demerged and be transferred to the Resulting Company i.e. Beetle Hospitality Pvt. Ltd

(2.) The object of this Application is to ultimately obtain sanction of this Tribunal to the Scheme of Arrangement proposed between the Demerged/Transferor Company and the Resulting/Transferee company and their respective shareholders whereby and where under one hotel business of the Hirise/Transferor company is proposed to be demerged and transferred to the Transferee/Resulting company.

(3.) A copy of he said Scheme of Arrangement is annexed with the Application and marked "D".