- (1.) Heard learned Counsel for Petitioner Companies. No objector has come before this Hon"ble Tribunal to oppose the Scheme nor has any party controverted any averments made in the Petition.
(2.) The sanction of the Hon'ble Tribunal is sought under Section 230-232 of the Companies Act, 2013 to the Scheme of Amalgamation of Aptis Medical Billing Services Private Limited ("Transferor Company) with Swapnalok Media & Technology Private Limited {"Transferee Company) and their respective shareholders.
(3.) The learned Counsel for Petitioner Companies submit that the Transferor Company and Transferee Company is engaged in the business of providing translation services.;