IN RE Vs. AHMEDNAGAR ELECTRONICS PRIVATE LIMITED

JUDGEMENT

(1.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013. to a Scheme (Amalgamation between Ms. Ahmednagar Electronics Private Limited (1SI Transferor Company) and M/s. Fizgic Properties And Investments Private Limited (Transferor Company) and Ms. Greenfield Appliances Private Limited (3rd Transferor Company) with M/s. Proficient Engineering Private Limited (Transferee Company) .

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

(3.) The First Transferor Company is engaged in the business of Construction and Properties.