IN RE Vs. GODREJ REAL ESTATE PRIVATE LIMITED

JUDGEMENT

(1.) The Counsel for the Applicant states that the present Scheme is a Scheme of Amalgamation of wholly owned subsidiary company namely, Godrej Real Estate Private Limited ('First Applicant Company' or Transferor Company, with its holding company namely Godrej Properties Limited ('Second Applicant Company' or Transferee Companv, and their respective Shareholders under the provisions of Sections 230 to 232 of the Companies Act, 2013.

(2.) The Counsel for the Applicants further submits that the Transferor Company is engaged in the business of real estate development The Transferee Company is engaged to the busmess of rca! estate development.

(3.) The Counsel for the Applicants further submit that the Transferor Company ,s a wholly owned subsidiary of the Transferee Company and cnttrc share capital of these Transferor Company is owned and controlled by the Transferee Company.