IN RE Vs. BORAX MORARJI LIMITED AND ORS

JUDGEMENT

(1.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, for Scheme of Amalgamation of M/s. Borax Morarji Limited (Transferor Company) with M/s. The Dharamsi Morarji Chemical Company Limited (Transferee Company).

(2.) The Transferor Company and the 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 currently engaged in the business of manufacturing and trading of Borax and Boric acid.