IN RE Vs. WORLDWIDE FURNITURES PRIVATE LIMITED AND ORS
LAWS(NCLT)-2017-11-548
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 16,2017

IN RE Appellant
VERSUS
WORLDWIDE FURNITURES PRIVATE LIMITED AND ORS Respondents

JUDGEMENT

K.R. Jinan, Member - (1.) The object of this application is to ultimately obtain sanction of the Tribunal to the Scheme of Amalgamation whereby M/s. Subodh Developers Private Limited, M/s. Fidele Infrastructure Private Limited and M/s. Pyramid Realcon Private Limited will be merged/amalgamated with M/s. Worldwide Furnitures Private Limited with Transfer Date or Appointed Date being 1st Apri, 2017.
(2.) A copy of the Scheme of Amalgamation for which this application is made for sanctioning is annexed with the application and marked with letter "I".
(3.) The Transferee Company is presently engaged in the business of investing and Funding activities and the Transferor Companies are presently engaged in the business of investing activities.;


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