IN RE Vs. ADANI GREEN ENERGY LTD

JUDGEMENT

(1.) Heard learned Advocates Mr. Sandeep Singhi for M/s. Singhi 8b Co., Advocates for the Applicant Company. Perused the application and the supporting affidavit of Mr. Pragnesh Darji, Company Secretary of the Applicant Company, dated 21st day of November 2017 and the documents annexed hereto.

(2.) Adani Green Energy Limited (hereinafter referred to as the "Transferee Company'' or 'AGEL" as the context may admit) is an unlisted public company limited by shares.

(3.) Adani Enterprises Limited (hereinafter referred to as the "Transferor Company" or "AEL" as the context may admit) is a public company limited by shares.