- (1.) Heard Advocate for the parties. Neither any objector has come before the Hon'ble Tribunal to oppose the Scheme of Amalgamation nor has any party controverted any averments made in the Petitions.
(2.) The sanction of the Hon'ble Tribunal is sought under Section 230 to 232 of the Companies Act, 2013 to the Scheme of Amalgamation of Shree Shantinath Real Estate Private Limited (SSREPL) and Krutvarma Stalwart Developers and Farms Private Limited (KSDFPL) and Sun Villa Estates Private Limited (SVEPL) and Kritika Infra-build and Farms Private Limited (KIFPL) with Niharika Realtors Private Limited (NRPL) and their respective Shareholders and Creditors.
(3.) The Learned Advocate for the Petitioners state that the Transferor Companies and Transferee Company are engaged in real estate development and construction related activities.;