IN RE Vs. BELLISSIMO FACILITIES MANAGEMENT LIMITED

JUDGEMENT

(1.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, Scheme of Amalgamation of M/s. Bellissimo Facilities Management Limited (Transferor Company) with M/s. Cowtown Infotech Services Private Limited (Transferee Company) .

(2.) The Transferor Company and Transferee Company have approved the said Scheme of Amalgamation by passing the Board Resolutions, which are annexed to the respective Company Scheme Petitions.

(3.) The Transferor Company is engaged in the business of Construction and Development of Real Estate and Allied Activities.