- (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 Amalgamation of Evershine Nests Private Limited, the First Transferor and Devsheel Estate Private Limited, Second Transferor Company with Evershine Builders Private Limited, the Transferee Company and their Respective Shareholders and Creditors.
(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 Amalgamation of Evershine Nests Private Limited, the First Transferor and Devsheel Estate Private Limited, Second Transferor Company with Evershine Builders Private Limited, the Transferee Company and their Respective Shareholders and Creditors.
(3.) The Petitioner Companies have approved the said Scheme of Amalgamation by passing the Board Resolution which are annexed to the respective Company Scheme Petitions.;