Bikki Raveendra Babu, Member - (1.) Heard learned Advocate Ms. Dharmishta Raval for Raval Raval Advocate.
(2.) Vipul Forms and Qraphics Private Ltd (Applicant Amalgamating Company - 7) has filed this application seeking dispensation of the meetings of the equity shareholders, secured creditors and unsecured creditors in respect of a composite scheme of amalgamation between Dharnidhar Cotex Private Limited (Amalgamating Company-1) And Peachwoods Infra Com f. Private Limited (Amalgamating Company-2) and Satyaprabhu Infrastructure Private Limited (Amalgamating Company-3) And Shankheshwar Spinners Private Limited (Amalgamating Company-4) And Spring Valley Organisers Private Limited (Amalgamating Company-5) and Teracon Projects Private Limited f. (Amalgamating Company-6) and Vipul Forms and Graphics Private Limited (Amalgamating Company-7) And Yash Infra Realty Private Limited (Amalgamating Company-8) And Yashica Salt Private Limited (Amalgamating Company-9) And Gajanand Infracon Private Limited (Amalgamated Company) and their ' respective shareholders and creditors with effect from the Appointed Date on the agreed terms and conditions as set out in the scheme annexed at Annexure-D in accordance with Sections 230 to 232 of the Companies Act, 2013 and other applicable provisions of the Act.
(3.) The Board of Directors of Applicant Amalgamating Company 7 in the meeting held on 4th October, 2017, passed a - resolution approving the proposed Scheme placed before the Board by the Company Secretary.;