IN RE Vs. THE DUKES RETREAT PRIVATE LIMITED

JUDGEMENT

(1.) Heard learned counsel for parties. No objector has come before this Tribunal to oppose the Scheme nor has any party controverted any averments made in the Petitions.

(2.) The sanction of the Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013 to the Scheme of Arrangement between The Dukes Retreat Private Limited. Sonmil Industries Private Limited and Sonmil Hngi nee ring Private Limited and their respective Shareholders.

(3.) Learned counsel tor the Petitioners states that the First Demerged Company presently has two different business verticals - the Hospitality division and the Locomotive business which is housed under the Ventra division. The First Resulting Company/Second Demerged Company is also engaged in the manufacture of locomotives. Upon the sanction of the Scheme of Arrangement, the Second Resulting Company is proposed to be engaged in the locomotives business.