IN RE Vs. RIMJHIM TRADELINK 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 Amalgamation between M/s. Rimjhim Tradelink Private Limited (Transferor Company) with M/s. Active Infrastructures Private Limited (Transferee Company) .

(2.) The Transferor Company and the Transferee Company have approved the said Scheme of Amalgamation by passing the Board Resolutions and thereafter they have approached the Tribunal for sanction of the Scheme.

(3.) The Transferor Company and the Transferee Company both are engaged in the Business of Suppliers, Traders, Merchants, Commission Agent etc.