IN RE Vs. PERSANG ALLOYS INDUSTRIES PVT LTD
LAWS(NCLT)-2017-3-122
NATIONAL COMPANY LAW TRIBUNAL
Decided on March 30,2017

IN RE Appellant
VERSUS
PERSANG ALLOYS INDUSTRIES PVT LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) M/S. Persang Alloy Industries Private Limited (hereinafter referred to as the "transferee company") has filed this application under Section 232 of the Companies Act, 2013.
(2.) The applicant-company is a Private Limited. The applicant-company is the holding company of M/s. Eco Phil Metals Private Limited (hereinafter referred to as the "transferor company")
(3.) This Company Application is filed by the transferee-company seeking dispensation of meeting of equity shareholders of the applicant transferee-company with or without modification, a scheme of amalgamation ("Scheme" for short) of Eco Phil Metals Private Limited with the applicant transferee-company. The applicant-company is also seeking dispensation of meeting of creditors, both secured and unsecured, in view of the consent given by all the creditors in writing.;


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