IN RE Vs. KALYANI GLOBAL ENGINEERING PRIVATE LIMITED

JUDGEMENT

(1.) Heard Learned Counsels for the parties. M/s. Classic Citi Investments Pvt. Ltd., an Unsecured Creditor (hereinafter referred as 'Objector') of Kenersys India Private Limited (Resulting Company) in Company Scheme Petition No.901 of 2017 has come before the Tribunal to oppose the Scheme of Arrangement by way of the Affidavits. However, vide letter dated 22nd November 2017, the Objector has given No Objection to the Scheme of Arrangement and has withdrawn their affidavits of objection.

(2.) The sanction of the Hon'ble Tribunal is sought under Section 230 to 232 of the Companies Act, 2013 to the Scheme of Arrangement between Kalyani Global Engineering Private Limited and Kenersys India Private Limited and their respective shareholders.

(3.) The Learned Advocate for the Petitioner Companies states that the Demerged Company is engaged in the business of various types of engineering activities such as power generation engineering, constructional engineering, etc. and other related activity and the Resulting Company is engaged in business activities relating to operation and maintenance of wind energy generators.