IN RE Vs. ADANI ENTERPRISE LTD
LAWS(NCLT)-2017-12-866
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 01,2017

IN RE Appellant
VERSUS
ADANI ENTERPRISE LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Heard learned Advocate Mr. Sandeep Singhi for M/s. Singhi 8b Co., Advocates for the Applicant Company. Perused the application and the supporting affidavit of Mr. Jaladhi Shukla, Deputy General Manager (Secretarial) of the Applicant Company dated 21st day of November 2017 and the documents annexed thereto.
(2.) Adani Enterprises Limited (hereinafter referred to as the "Transferor Company" or "AEL" as the context may admit) is a public company limited by shares.
(3.) Adani Green Energy Limited (hereinafter referred to as the "Transferee Company" or 'AGEL" as the context may admit) is an (._ unlisted public company limited by shares.;


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