UNITED POWER GENERATION Vs. SHAJAHANULLAH POWER GENERATION

JUDGEMENT

(1.) This is an Application under Section 228 read with Section 229 of the Companies Act, 1994 (the Act) praying for an approval of a Scheme of Amalgamation (hereinafter referred to as the Scheme as necessary) concerning the Respondent No. 1, Shajahanullah Power Generation Company Limited (SPGCL) and the Respondent No. 2, United Ashuganj Power Limited (UAPL), collectively the Transferor Companies, and the Petitioner United Power Generation and Distribution Company Limited (UPGDCL) as the Transferee Company.