- (1.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, to a Scheme of Arrangement between M/s. Sambhavnath Infrabuild and Farms Private Limited, (Demerged Company) with M/s. Eirian Consulting Private Limited (Resulting Company) .
(2.) The Demerged Companies and the Resulting Company have approved the said Scheme of Arrangement by passing the Board Resolutions and thereafter they have approached the Tribunal for sanction of the Scheme.
(3.) The Demerged Company is currently engaged in the business of buying and selling of building material,;