- (1.) Heard the learned counsel for the Petitioner Companies. No objector has come before the Court to oppose the Scheme and nor any party has controverted any averments made in the Petition.
(2.) The sanction of the Court is sought under Section 230 to 232 of the Companies Act, 2013, to the Scheme of Amalgamation between Cello Pens Private Limited ("First Transferor Company"), Cello Stationery Products Private Limited ("Second Transferor Company" or "Petitioner Company"), Cello Tips And Pens Private Limited ("Third Transferor Company"), Cello Writing Instruments and Containers Private Limited ("Fourth Transferor Company"), Pentek Pen and Stationery Private Limited ("Fifth Transferor Company") with Cello Plastic Products Private Limited ("Transferee Company").
(3.) Learned Counsel for the Petitioner Company states that the Petitioner Company is carrying on the business of manufacturing and sales of pens, refills and other allied products. The Transferee Company is also engaged in carrying out the business of manufacturing and sale of pens, refills and other allied products.;