D.K. Jain, J. - (1.) Leave granted.
(2.) These appeals, by special leave, are directed against the judgment dated 21st February, 2009 delivered by a Division Bench of the High Court of Bombay at Goa whereby the Division Bench has set aside the judgment of the learned Single Judge dated 18th December, 2008, sanctioning a scheme of amalgamation between the appellant company and Sesa Goa Limited (for short "SGL"), the Transferee Company.
(3.) Shorn of unnecessary details, the facts material for the adjudication of these appeals may be stated thus: SGL was incorporated on 25th June, 1965 as a private limited company, and thereafter, on 16th April, 1991 became a public company. The appellant company viz. Sesa Industries Ltd. (for short "SIL") was incorporated on 17th May, 1993 as a subsidiary of SGL with the latter holding 88.85% of the shares in the former. ;