IN RE Vs. FUTURE RETAIL LIMITED AND ORS

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner Company. None appears before this Tribunal either to oppose the Scheme or to contravene averments made in the Petition.

(2.) The sanction of this Tribunal is sought under section Sections 230 read with Section 232 and Section 52 and Section 66 of the Companies Act, 2013, to the Composite Scheme of Arrangement among Heritage Foods Limited ("Transferor Company') and Heritage Foods Retail Limited ('Transferee Company' or 'Demerged Company') and Future Retail Limited ('Resulting Company' or 'Petitioner Company') and their respective Shareholders and Creditors.

(3.) The learned Counsel for the Petitioner Company submit that Petitioner Company currently operates multiple retail formats in the Indian consumer market under different brand names including: Big Bazaar; FBB; Food Bazaar; Food Hall; Home Town and eZone.