Bhaskara Pantula Mohan, Member - (1.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, Scheme of Amalgamation of M/s. SD Suburban Development Private Limited (Transferor Company) with M/s. Galina Consultancy Services Private Limited (Transferee Company).
(2.) The Transferor Company and the Transferee Company have approved the said Scheme of Amalgamation by passing the Board Resolutions which are annexed to the respective Company Scheme Petitions.
(3.) The Transferor Company is engaged in the business of development & redevelopment of various immovable properties and in that respect to conceive, design, construct, build, manage, set up and maintain townships, housing, built-up infrastructure and construction-development projects.;