IN RE Vs. BALAVATI PROPERTIES PRIVATE LIMITED

JUDGEMENT

(1.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act. 2013. to a Scheme of Arrangement between Ms. Balavati Properties Private Limited (1 Demerged Company) and M/s. Cunni Realty And Developers Private Limited. (2nd Demerged Company) with Ms. Reliable Trade & Realty Developers , Pri\ ate Limited (Resulting Company) .

(2.) The Petitioner Companies have approved the said Scheme of Arrangement by passing the Board Resolutions and thereafter they have approached the Tribunal for sanction of the Scheme.

(3.) The P1 Demerged Company is engaged in the business of developers, builders. masonry and General Construction Contractors. Estate Agents. Erectors. Constructors of buildings, houses, apartments, structures, shelters, whether upon or otherwise, civil engineering and or residential, office, industrial. Institutional or commercial or developer of co-operative housing societies