IN RE Vs. JUNO RETAIL PRIVATE LIMITED AND ORS
LAWS(NCLT)-2017-8-507
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 11,2017

IN RE Appellant
VERSUS
JUNO RETAIL PRIVATE LIMITED AND ORS Respondents

JUDGEMENT

S.K. Mohapatra, Member - (1.) This Joint application has been filed by the Applicant Companies under sections 230 and 232 of the Companies Act, 2013 read with the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 and the National Company Law Tribunal Rules, 2016, for the purpose of the approval of the Scheme of Amalgamation, as contemplated for amalgamation of the Transferor Companies with Transferee Company.
(2.) The Transferor Company No. 1 Juno Retail Private Limited having its Registered Office at 1-E, Jhandewalan Extension, Naaz Cinema Complex, New Delhi-110055, was incorporated on April 02, 2007.
(3.) The Transferor Company No. 2 Carreen Builders & Developers Private Limited having its Registered Office at 1-E, Jhandewalan Extension, Naaz Cinema Complex, New Delhi-110055, was incorporated on July 02, 2007.;


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