PRATIBHA INDUSTRIES LIMITED Vs. PROPEL DEVELOPERS PRIVATE

JUDGEMENT

(1.) Heard final arguments at the stage of admission.

(2.) The first Respondent is the Transferee-Company. Pursuant to a Scheme of Amalgamation Runwal Homes Private Limited stood merged with the first Respondent. The Scheme of Merger sanctioned on 06th February, 2018 had the effective date 06th February, 2018.

(3.) The Appellant had entered into an Agreement with Runwal Homes Private Limited. As per the Agreement, the Appellant was to execute the works to construct buildings at a development site at Mulund owned by Runwal Homes Private Limited.