Punjab-Haryana High Court
Regus Office Centre Pvt Ltd vs ----- on 26 May, 2015
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CP No.40 of 2015
Date of decision: 26.05.2015
In the matter of :
Scheme of Amalgamation and Arrangement Between
1. Regus Business Centre (Gurgaon) Pvt. Ltd.
... Transferor/ Petitioner Company
AND
2. East India Business Centre Private Limited
...Transferee Company
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL
1. Whether reporters of local newspapers may be allowed to
see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Ms. Manisha Gandhi, Senior Advocate with
Mr. Gaurav Goel, Advocate
for the petitioner-companies.
AMIT RAWAL J. (Oral)
Vide order dated 06.04.2015, Mr. Sandeep Vermani, Advocate and Mr. Lalit Rishi, Advocate were appointed as Chairman and Co-
Chairman respectively for convening the meeting of Un-Secured Creditors of the Transferor/Petitioner Company.
Report of the Chairman has been filed. The same is taken on record.
First motion petition is disposed of, accordingly.
(AMIT RAWAL) JUDGE May 26, 2015 savita SAVITA DEVI KADIAN 2015.05.27 14:26 I attest to the accuracy and integrity of this document High Court Chandigarh