IN RE Vs. ADITYESH EDUCATIONAL INSTITUTE PRIVATE LIMITED

JUDGEMENT

(1.) The Counsel for the Applicants states that the present Scheme is an Arrangement of Adityesh Educational Institute Private Limited ('the Demerged Company') with Eduspark International Private Limited ('the Resulting Company') and their respective Shareholders

(2.) The Counsel for Applicants further submits that both the Demerged Company and Resulting Company are engaged in the business of running pre-primary schools and providing necessary infrastructure to various educational institutions.

(3.) The rationale for the Scheme is that to allow a focused strategy in operations of Educational services business and Infrastructure business and create enhanced value for shareholders, it is desirable to demerge "Educational services" business and "Infrastructure" business of Demerged Company into Resulting Company. Such segregation will allow concentrated focus by Resulting Company on the Educational services business and Infrastructure business and similarly allow concentrated focus by the Demerged Company on the its residuary business i.e. "Hostel" and "Day care service" business. Further the unbundling of Educational services business and Infrastructure business and consolidation into Resulting Company is expected to unlock value by enabling the business activities to be carried out with greater focus and specialization for sustained growth and to enhance shareholder value for shareholders of both Demerged Company and Resulting Company