IN RE Vs. SATAYTEJ COMMERCIAL COMPANY LIMITED

JUDGEMENT

(1.) The object of this application is to ultimately obtain sanction of this Tribunal to the Scheme of Amalgamation of Archita Estates Private Limited, Bhookika Properties Private Limited, Clarity Properties Private Limited, Delta Niketan Private Limited, Gamma Properties Private Limited, Indivar Estates Private Limited and Lamda Properties Private Limited, the Transferor Companies with Sataytej Commercial Company Limited, the Transferee Company, whereby the Transferor Companies will be merged/amalgamated with the Transferee Company with Transfer date or appointed date being 01-04-2017.

(2.) A copy of the Scheme of Amalgamation for which this application is made for sanctioning, is annexed to the application marked with letter " Q" .

(3.) The Transferor Companies are engaged in the business of real estate and investing activities. The Transferee Company is presently engaed in the business of trading in surgical goods also in investing activities. The business of he Transferor Companies and the Transferee Company can be combined/adjusted and carried forward conveniently with combined strength.