IN RE Vs. TANISH STONE CRUSHER PRIVATE LIMITED

JUDGEMENT

(1.) The sanction of this Tribunal is sought under Section 230 to 232 of the Companies Act, 2013. to a Scheme of Amalgamation of M/s. Tanish Stone Crusher Private Limited (1st Transferor Company) and M/s. Capacity Constructions and Infrastructures Private Limited (2nd Transferor Company) With M/s. New Consolidation Projects & Constructions Private Limited (Transferee Company) .

(2.) The Transferor Companies and Transferee Company have approved the said Scheme of Amalgamation by passing the board resolutions, which are annexed to the respective Company Scheme Petitions.

(3.) The Transferor Companies are presently engaged in the business of Construction and development of real estate and allied activities.