IN RE Vs. GODREJ VIKHROLI PROPERTIES INDIA LIMITED

JUDGEMENT

(1.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, to a Scheme of Arrangement between Godrej Vikhroli Properties India Limited (Demerged Company) and Godrej Green Homes Limited (1st Resulting Company) and Godrej Highrises Properties Private Limited (2nd Resulting Company) and their respective shareholder.

(2.) The Petitioner Companies have approved the said Scheme of Arrangement hy passing the Board Resolutions and thereafter they have approached the Tribunal for sanction of the Scheme.

(3.) The Demerged Company and the Resulting Companies are engaged in the business of Real Estate Construction. Development and other allied activities.