IN RE Vs. INDUS INTERNATIONAL SCHOOL PRIVATE LIMITED

JUDGEMENT

(1.) The Company Application bearing CA (CAA) No. 176/230/HDB/2017 is filed by Indus International School Private Limited (Applicant/ Resultant Company) , U/s. 230 to 232 of the Companies Act, 2013, by inter-alia seeking to sanction Scheme of Arrangement in question so as to be binding on all the Equity Shareholders / Members, and employees of the Applicant / Resulting Company, etc.

(2.) Brief facts, leading to filing of the present Application are as under:

(3.) Rationale FOR THE PROPOSED SCHEME OF DEMERGER: The scheme of Arrangement will have the following benefits.