IN RE Vs. BELLISSIMO REALTORS PRIVATE LIMITED

JUDGEMENT

(1.) The sanction of this Tribunal is sought under Section 230 to 232 of the Companies Act, 2013, to a Scheme of Amalgamation of M/s. Bellissimo Realtors Private Limited (First Transferor Company) and M/s. Ganeshji Reality and Agro Private Limited (Second Transferor Company) and M/s. Lodha Leading Builders Private Limited (Third Transferor Company) With M/s. Sambhavnath Infrabuild and Farms Private Limited ('Transferee Company') .

(2.) The Transferor Companies 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 Companies are presently engaged in the business of Construction and development of real estate and allied activities.