IN RE Vs. DOLLEX INDUSTRIES LIMITED

JUDGEMENT

(1.) Heard learned counsel for parties. No objector has come before this Tribunal to oppose the Scheme and nor any party has controverted any averments made in the Petition to the Scheme of Amalgamation of Dollex Industries Limited (Transferor Company) into Parvati Sweetners and Power Limited (Transferee Company)

(2.) The sanction of this Tribunal is sought under Sections 391 to 394 of the Companies Act, 1956 and Sections 230 to 232 of the Companies Act, 2013 to a Scheme of Amalgamation of Dollex Industries Limited (Transferor Company) into Parvati Sweetners and Power Limited (Transferee Company) and their respective shareholders and creditors.

(3.) The Petitioner Company has approved the said Scheme of Amalgamation by passing the Board Resolution which is annexed to the Company Scheme Petition.