V. Nallasenapathy, Member - (1.) Heard Learned Counsel for Petitioner/Transferee Company. No objector has come before this Tribunal to oppose the Scheme and nor has any party controverted any averments made in the Petition to the Scheme of Amalgamation of HITACHI SOLUTIONS INDIA PRIVATE LIMITED, the Transferor Company with IGNIFY SOFTWARE PRIVATE LIMITED, the Petitioner/Transferee Company.
(2.) The sanction of the Tribunal is sought under Section 230 to 232 of the Companies Act, 2013 to a Scheme of Amalgamation of HITACHI SOLUTIONS INDIA PRIVATE LIMITED, the Transferor Company with IGNIFY SOFTWARE PRIVATE LIMITED, the Petitioner/Transferee Company.
(3.) The Petitioner/Transferee Company has approved the said Scheme of Arrangement by passing the Board Resolution, which is annexed to the Company Scheme Petition.;