IN RE Vs. TRIMURTI GRIHANIRMAN PRIVATE LIMITED

JUDGEMENT

(1.) The object of this application is to ultimately obtain, the sanction of this Tribunal to the Scheme of Amalgamation between the applicant companies and their respective members for amalgamation of the "Transferor company", namely. Trimurti Kunj Private Limited with the Transferee Company", namely, Trimurti Grihanirman Private Limited whereby and where under the entire undertaking of the Transferor Company together with all properties, assets and liabilities relating thereto as a going concern is proposed to be transferred to and vested in the transferee company on the terms and conditions fully stated in the Scheme of Amalgamation, a copy whereof is annexed with the Application and marked with letter "E".

(2.) It is stated in the Petition that the amalgamation will enable the companies to expand its business activities by pooling their resources at one place.

(3.) For the purposes of better, efficient and economical management, control and running of the business of the undertakings concerned and for administrative convenience and to obtain advantage of economy of large scale and to broad base the present business, the present Scheme of Amalgamation is proposed to amalgamate the Transferor Company with the Transferee Company.