IN RE Vs. NEW KENILWORTH HOTEL PRIVATE LIMITED

JUDGEMENT

(1.) This is an application filed by the applicants namely AA/s New Kenilworth Hotel Private Limited ("NKHPL") and M/s. New Kenilworth Hotel (Coimbatore) Private Limited ("NKHCPL") under Section 230(1) / Section 232 of the Companies Act, 2013 read with the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 in relation to the proposed Scheme of Arrangement between NKHPL and NKHCPL.

(2.) The object of this application is to ultimately obtain sanction of this Tribunal to a Scheme of Arrangement whereby and where under it is proposed to demerge the Coimbatore Unit of NKHPL to NKHCPL on the terms and conditions fully stated in the said Scheme, a copy whereof is annexed with the Application and marked "E".

(3.) It is stated in the Application that NKHPL is presently engaged in the business of running hotel in Kolkata.