IN RE Vs. BELLISSIMO CROWN BUILDMART PRIVATE LIMITED

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner Companies. None appears before the Court to oppose the Scheme or to contravene averments made in the Petition.

(2.) The sanction of the Tribunal is sought under section 230 to 232 of the Companies Act, 2013, to the Scheme of Amalgamation between Bellissimo Crown Buildmart Private Limited and Lodha Developers Private Limited and ,heir respective shareholders and creditors.

(3.) Learned Counsel for ,he Petitioner Companies states that the Transferor Companv was mcorporated with the main object of reai estate development and construction actmt.es and is presently engaged in the business of real estate development and construction activities. The Transferee Company was incorporated with the main object of real estate development and construction activities and presently i, is engaged into real estate activities, trading of building material and dealing in transferable development rights.