Pankaj Mithal, J. - (1.) M /s. Alps Industries Ltd., a company incorporated under the Companies Act, 1956 (hereinafter referred to as the 'Act') has applied under Section of the Act for acceptance of a scheme of arrangement between the company and its creditors for its nourishment and rehabilitation by means of Company Application No. 3 of 2010.
(2.) THE Company Judge vide order dated 18.2.2010 in the aforesaid application directed for convening meeting of the creditors of the company on 11.3.2010 and another meeting of the shareholders of the company on 6.5.2010. The matter is posted for 27.5.2010 and in the meantime it is said that the aforesaid two meetings have taken place and majority of the creditors and the shareholders have expressed opinion in favour of the scheme.
(3.) TILL date no application for second motion has been moved.;