Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Navin Pahwa present for Applicant. Order pronounced in open Court. Vide separate sheet. Heard learned Advocate, Mr. Navin Pahwa, for the Applicant Company.
(2.) Crystal Crop Protection Private Limited (Transferee Company) has filed this application under section 230 to 232 of the Companies Act, 2013 seeking dispensation of meetings of equity shareholders and secured creditors of the applicant transferee company and for directions to convene while seeking directions to hold meeting of Unsecured Creditors of the applicant company for the purpose of considering and if thought fit, approving, with or without modification, a Scheme of Amalgamation of Aviral Chemicals Private Limited (Transferor Company 1), Jai Shree Crop Science Private Limited (Transferor Company 2), Redson Crop Care Private Limited (Transferor Company 3), Rohini Seeds Private Limited (Transferor Company 4), Rohini Bioseeds and Agritech Private Limited (Transferor Company 5) and Rohini Agriseeds Private Limited (Transferor Company 6) with Crystal Crop Protection Private Limited with Crystal Crop Protection Private Limited (Transferee Company).
(3.) The applicant is a private limited company. Issued, subscribed and paid up equity share capital of the applicant company is Rs. 151,57,53,120/-. The Board of Directors of the applicant company has approved the Scheme of Amalgamation by passing board resolution in their Meeting held on 20th April 2017.;