IN RE Vs. YASH INFRA REALTY PVT LTD

JUDGEMENT

(1.) Heard learned Advocate Ms. Dharmishta Raval for Raval & Raval Advocate.

(2.) Yash Infra Realty Private Ltd., (Applicant Amalgamating Company 8) has filed this application seeking directions for conducting the meeting of equity shareholders and dispensation of the meetings of the secured creditors and unsecured creditors of the Applicant Company in respect of a composite scheme of amalgamation between Dharnidhar Cotex Private Limited (Amalgamating Company-1) And Peachwoods Infra Com Private Limited (Amalgamating Company-2) and Satyaprabhu Infrastructure Private Limited (Amalgamating Company-3) And Shankheshwar Spinners Private Limited (Amalgamating Company-4) And Spring Valley Organisers Private Limited (Amalgamating Company-5) and Teracon Projects Private Limited. (Amalgamating Company-6) and Vipul Forms and Graphics Private Limited (Amalgamating Company-7) And Yash Infra Realty Private Limited (Amalgamating Company-8) And Yashica Salt Private Limited (Amalgamating Company-9) And Gajanand Infracon Private Limited (Amalgamated Company) and their respective shareholders and creditors with effect from the Appointed Date on the agreed terms and conditions as set out in the scheme annexed at Annexure-D in accordance with Sections 230 to 232 of the Companies Act, 2013 and other applicable provisions of the Act.

(3.) The Board of Directors of Applicant Amalgamating Company 8 in the meeting held on 4th October, 2017, passed a resolution approving the proposed Scheme placed before the Board by the Company Secretary.