JUDGEMENT
Ashok Kumar Mishra, Member -
(1.) This Company Application is filed on behalf of the Applicant Company, praying to order for convening and holding meeting of the Equity Shareholders and for seeking dispensation of holding meetings of secured creditors and Unsecured Creditors for approving the Composite Scheme of Arrangement between LIFETREE CYBERWORKS PRIVATE LIMITED (Transferor Company No. 1), TECNOTREE CONVERGENCE PRIVATE LIMITED (Transferor Company No. 2) and TECNOTREE INDIA PRIVATE LIMITED (Applicant/Resulting Company). The Composite Scheme of Arrangement is shown as Annexure-A.
(2.) The averments made in the Company Application are briefly described hereunder:-
The Applicant Company seeks an order to convene and hold meeting of the equity shareholders of the Applicant Company and dispensation of convening meetings of the secured creditors and Unsecured Creditors for approving the Composite scheme of Arrangement between LIFETREE CYBERWORKS PRIVATE LIMITED (Transferor Company No. 1), TECNOTREE CONVERGENCE PRIVATE LIMITED (Transferor Company No. 2) and TECNOTREE INDIA PRIVATE LIMITED (Applicant/Resulting Company) in terms of Composite Scheme of Arrangement shown as Annexure - A
(3.) It is further averred in the Company Application that, Applicant/Resulting Company was incorporated as a Private Limited Company under the name and style of "TECNOTREE INDIA PRIVATE LIMITED" on 11th August 2012.;
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