IN RE Vs. AVIRAT FINANCIAL PVT LTD

JUDGEMENT

(1.) Avirat Finance Private Limited (Transferee Company) has filed this application under section 230 to 232 of the Companies Act, 2013 seeking dispensation of meeting of equity shareholders w of the applicant transferee company for the purpose of considering and if thought fit, approving, with or without modification, a Scheme of Amalgamation of Keyur Financial Services Private Limited (Transferor Company) with Avirat Finance Private Limited (Transferee Company) .

(2.) The applicant is a private limited company. Paid up equity share capital of the applicant company is Rs. 1,00,000/-. The Board of Directors of the applicant company has approved the Scheme of Amalgamation by passing board resolution in its Meeting held on 28.12.2017.

(3.) The applicant company has stated that accounting treatment specified in the Scheme is in conformity with the accounting standards prescribed in the Companies Act, 2013 and a certificate dated 1.1.2018 issued by the Auditors of the Company is filed by the Applicant.