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. Stellar Credit and E-Trading Private Limited (Is' Transferor Company) and M/s. Gaji Mercantile Private Limited (2"d Transferor Company) with M/s. Gyanshankar Investment and Trading Co. 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 lsl Transferor Company is engaged in the business of e-commerce, e-business including buying, selling, marketing, trading and otherwise dealing in various kinds of products and dealing in shares and securities.;