IN RE Vs. CLARIANT INDIA LIMITED AND ORS

JUDGEMENT

(1.) Heard Learned Counsel for Petitioners. No objector has come before the Tribunal to oppose the Scheme of Arrangement and nor has any party controverted any averments made in the Petition.

(2.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013 to the Scheme of Arrangement between Clariant India Limited (the "Transferor Company") and Clariant Medical Specialties India Limited (the "Transferee Company").

(3.) The Transferor Company and the Transferee Company have approved the Scheme of Arrangement by passing Board Resolutions, which are annexed to the Company Scheme Petitions.