IN RE Vs. AIRAVAT INDUSTRIES PRIVATE LIMITED

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner Companies. None appears before the Court to oppose the Composite Scheme or to contravene averments made in the Petition.

(2.) The sanction of the Tribunal is sought under section 230 to 232 of the Companies Act. 2013, to the Composite Scheme of Amalgamation and Arrangement between Airavat Industries Private Limited and Abbie Infraventures Private Limited and Satec Solar Energy Private Limited and Satec Envir Engineering (India) Private Limited and Trans Polyurethane Private Limited and their respective Shareholders.

(3.) Learned Counsel for the Petitioner Companies states that the First Transferor Company/ First Petitioner Company is primarily engaged in the business of manufacturing of concrete and EPS Panel, the First Transferee Company / Second Transferor Company / Second Petitioner Company is primarily engaged in the business of construction of buildings, house, apartments etc, the Third Transferor Company or Third Petitioner Company is primarily engaged in the business of generating, purchase, sale, accumulating, distributing and supplying solar and wind energy for its own use or for sale to Governments, State Electricity Boards, Intermediaries in Power Transmission/Distribution, Companies, Industrial Units or to other types of users/ consumers of Energy and the Second Transferee Company /Resulting Company / Fourth Petitioner Company is primarily engaged in the business of dealing in Pre Fabricated Shelters, Towers etc.