AI Structured Summary
Not yet generated for this judgment
Judgment
(4) It is stated since the Applicant Company was incorporated on 21.06.2019, its financial statements for the first Financial Year will be closed on
31.03.2020. However, the Applicant Company has submitted unaudited Balance Sheet as at 21.08.2019, which is annexed and marked as Annexure
2.",
Particulars,Unaudited Balance Sheet as at 21.08.2019
Equity and Liabilities,
Shareholders' Funds,
Share Capital,"6,63,94,120
Reserves & Surplus,"49,78,74,750
Non-Current Liabilities,
Long Term Borrowings,-
Deferred Tax Liability (Net),-
Current Liabilities,
Trade Payables,-
Other Current Liabilities,"4,000
Short-Term Provisions,"66,800
Total,"56,43,39,670
Assets,
Non-Current Assets,
Fixed Assets,
(i) Tangible Assets,-
(ii) Capital Work in Progress,-
Long Term Loans and Advances,-
Other Non-Current Assets,-
Current Assets,
Trade Receivables,-
Loans & Advances,"56,40,00,000
Cash and Cash Equivalents,"3,39,670
,
,
Other Current Assets,-
Total,"56,43,39,670
to be allowed.,
ORDER,
As a sequel to the above, we hereby order dispensation of conducting meeting of Equity shareholders of the Applicant/Transferee Company.",
In any eventuality when the Applicant Company approach this Tribunal for seeking approval of the Scheme, it would be open for any person who",
is interested in the Scheme to put forth their contentions before the Tribunal.,