IN RE Vs. STEELSTRONG VALUES (I) PVT LTD

JUDGEMENT

(1.) Steel Strong Valves (India) Private Limited ('the First M Applicant Company') along with Shayburg Valves Private Limited ('the Second Applicant Company') and Solem Tradelink Private Limited ('the Third Applicant Company') have filed this joint application under section 230 to 232 of the Companies Act, 2013 seeking dispensation of meetings of Equity Shareholders of all A the three companies and for directions to convene and hold meetings of Unsecured Creditors for all of the applicant companies and meetings of Secured Creditors in case of First and Second Applicant Companies for the purpose of considering and if thought fit, approving, with or without modification, a Composite Scheme of Arrangement and Amalgamation between the First Applicant Company, the Second Applicant Company and the Third Applicant Company.

(2.) Steel Strong Valves (India) Private Limited ('the First Applicant Company') is a private limited company. Paid up equity share capital of the said company is Rs. 99,66,700/-.

(3.) Shayburg Valves Private Limited ('the Second Applicant Company') is a private limited company. Paid up equity share capital of the said company is Rs. 95,60,000/-.