- (1.) Heard learned counsel for parties. No objector has come before this Tribunal to oppose the Scheme and nor has any party controverted any averments made in the Petitions to the Scheme of Arrangement between EDELWEISS FINANCE & INVESTMENTS LTD (the Demerged Company) and EDELWEISS FINVEST PRIVATE LTD (the First Resulting Company) and EDEL LAND LTD (the Second Resulting Company).
(2.) The sanction of the Tribunal is sought under Sections 391 to 394 of the Companies Act, 1956 and Sections 230 to 232 of the Companies Act, 2013 to a Scheme of Arrangement between EDELWEISS FINANCE & INVESTMENTS LTD (the Demerged Company) and EDELWEISS FINVEST PRIVATE LTD (the First Resulting Company) and EDEL LAND LTD (the Second Resulting Company).
(3.) The Petitioner Companies have approved the said Scheme of Arrangement by passing the Board Resolutions which are annexed to the respective Company Scheme Petitions.;