M.K. Shrawat, Member - (1.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, to a Scheme of Amalgamation between M/s. Welpure Pharma Private Limited (Transferor Company), with M/s. Pizi Marketing Services Private Limited, (Transferee Company).
(2.) The Transferor Company and the Transferee Company have approved the said Scheme of Amalgamation by passing the Board Resolutions and thereafter they have approached the Tribunal for sanction of the Scheme.
(3.) Transferor Company is presently engaged in the business of manufacturing and sale of pharmaceuticals preparations of various kinds and nature.;