IN RE Vs. ALPANA INFRACON PRIVATE LIMITED

JUDGEMENT

(1.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, Scheme of Merger by Absorption (hereinafter as Scheme) of M/s. Alpana Infracon Private Limited (First Transferor Company) and M/s. Bonafide Builders Private Limited (Second Transferor Company) and M/s. Brightgold Construction Private Limited (Third Transferor Company) and M/s. Chandrakrupa Developers And M/s. Farms Private Limited (Fourth Transferor Company) and M/s. Kesarinandan Township Private Limited (Fifth Transferor Company) and M/s. Loknath Infracon Private Limited (Sixth Transferor Company) and M/s. Maheshvilla Developers & Farms Private Limited (Seventh Transferor Company) and M/s. Nutech Realtors Private Limited (Eighth Transferor Company) and M/s. Shankeshwar Paraswanath Builders Private Limited (Ninth Transferor Company) and M/s. Suvidhinath Quality Construction Private Limited (Tenth Transferor Company) and M/s. Suvrata Infrabuild And Farms Private Limited (Eleventh Transferor Company) and M/s. Suvrata Software Development Private Limited (Twelfth Transferor Company) and M/s. Vardhvinayak Township Development Private Limited (Thirteenth Transferor Company) with M/s. Lodha Impression Real Estate Private Limited (Transferee Company) .

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

(3.) The First Transferor Company is engaged in the business of Construction and Development of Real Estate and Allied Activities.