IN RE Vs. ZUARI INVESTMENTS LIMITED AND ORS

JUDGEMENT

(1.) Heard Learned Counsel for the Petitioner Companies.

(2.) No objector has come before this Hon'ble Tribunal to oppose the Scheme and nor has any party controverted any averments made in the Petitions.

(3.) The sanction of this Hon'ble Tribunal is sought under Sections 230 to 232 and other applicable provisions of the Companies Act, 2013 to the Scheme of Arrangement between Zuari Investments Limited, the Demerged Company and Zuari Finserv Private Limited (formerly known as Horizonview Developers Private Limited), the Resulting Company and their respective Shareholders and Creditors ("Scheme").