IN RE Vs. MOHINI RESOURCES PRIVATE LIMITED

JUDGEMENT

(1.) The sanction of this Tribunal is sought under section 230 to 232 of the Companies Act. 2013. to the Scheme of Amalgamation of Mohini Resources Private Limited ("Transferor Company") with Ri\aaz Trade Ventures Private Limited ("Transferee Company") and their respective shareholders,

(2.) The Petitioner Companies 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 wholesale trading of textiles.