B.S.V. Prakash Kumar, Member - (1.) Heard the learned counsel for the Petitioner Companies. No objector has come before the Tribunal to oppose the Petition and nor any party has controverted any averments made in the Petition.
(2.) The sanction of the Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, to the Scheme of Amalgamation of Vaibhav Engineers Private Limited with Vaibhav Energy Saving Equipments Private Limited and their respective shareholders.
(3.) The Counsel for Petitioners submit that the Transferor and Transferee Company is engaged in the business of electrical panels and control panels.;