IN RE Vs. R&H HOMES PRIVATE LIMITED

JUDGEMENT

(1.) The Counsel for the Applicant Companies slates that the present Scheme is a Scheme of Amalgamationof R&H Homes Private Limited ('the Transferor Company I' or 'R&H Homes') and Shree Nuj Constructions Private Limited ('the Transferor Company 2' or 'Shree Nuj') and Vrusti Re;il Estate Developers Private Limited ('the Transferor Company 3' or 'Vrusti') and Dynasty Home Makers Private Limited ('the Transferor Company 4' or 'Dynasty') with Kanakia Spaces Really Private Limited ('the Transferee Company') and their respective shareholders.

(2.) The Transferor Companies are engaged in the business of construction and development of real estate properties in India. The Transferee Company is engaged in development of real estate residential and commercial projects in India. The Scheme of Amalgamation shall have the following benefits:

(3.) That the meeting of the Equity Shareholders of the First Applicant Company shall be convened and held at 215 - Atrium, 10th Floor. Opposite Divine School. Andheri Kurla Road. Andheri - East. Mumbai 400059. Maharashtra on 2lldMareh 2018at 10:0() AMfor the purpose of considering and. if thought fit. approving with or without modification(s) the proposed Scheme of Amalgamation of R&H Homes Private Limited and Vrusti Real Estate Developers Private Limited and Shree Nuj Constructions Private Limited and Dynasty Home Makers Private Limited with Kanakia Spaces Realty Private Limited and their respective shareholders.