IN RE Vs. SANATAN ESTATES PVT LTD

JUDGEMENT

(1.) This Application is filed jointly by three Applicant Companies under Sections 230 to 232 of the Companies Act, 2013 (hereinafter referred to as 'the Acf) read with Companies (Compromise, Arrangement and Amalgamation) Rules, 2016 Sim (hereinafter referred to as 'the rules') . The Scheme of Arrangement is in the nature of amalgamation of Sanatan Estates Private Limited and Sanatan Projects Private Limited, the Applicant Transferor Companies with Bakeri Projects Private Limited, the Applicant Transferee Company.

(2.) The registered office of all the companies are situated in Ahmedabad in the state of Gujarat, and are under the jurisdiction of this Tribunal.

(3.) The Applicant Transferor Companies are small companies in terms of their Share Capital, however, Applicant Transferee Company, has larger capital base and is not a small company. As a result, the Applicant Companies have opted to file the present application under Section 230 to 232 of the Companies Act, 2013.