V. Nallasenapathy, Member - (1.) Heard Counsel for the Parties. No objector has come before the Tribunal to oppose the Scheme nor has any party controverted any averments made in the Petition.
(2.) Learned Advocate for the Petitioner Companies states that the Petitions have been filed to seek sanction to the Scheme of Amalgamation of Motimala Jewellers Private Limited with Motimala Trading Private Limited and their respective shareholders and creditors, pursuant to the provisions of Sections 230 to 232 of the Companies Act, 2013 or any re-enactment thereof.
(3.) The Learned Advocate for the Petitioner Companies states that the Transferee Company is inter alia engaged in the business and profession of: a) buying, selling, reselling, importing, exporting, transporting, storing, developing, promoting, marketing or supplying, trading, dealing in any manner whatsoever in all types of goods on retail as well as on wholesale basis in India or elsewhere; b) To carry on the business as exhibitors or various goods, services and merchandise and to undertake the necessary activities to promote sales of goods, services and merchandise manufactured/dealt with/provided by the Company; c) To act as brokers, trader, agent, C & F agent, shipper, commission agent, distributor, representatives, franchiser, consultant, collaborator, stockist, lionisers, job worker, export house of goods, merchandise and services of all grades, specification, descriptions, applications, modalities, fashions, including by-products, spares or accessories thereof on retail as well as on wholesale.;