- (1.) Heard Counsel for the parties. No objector has come before this Tribunal to oppose the Scheme nor has any party controverted any averments made in the Petition.
(2.) The sanction of this Tribunal is sought under Sections 391 to 394 read with Section 100 to 103 of the erstwhile Companies Act 1956 and Sections 230 to 232 read with Section 52 of the Companies Act 2013 to a Scheme ("Scheme") of Amalgamation and Arrangement between United Home Entertainment Private Limited ("Transferor Company") and Disney Broadcasting (India) Limited ('Transferee Company").
(3.) The Learned Counsel for the Petitioner Companies states that the Transferee Company is a television broadcasting company running general entertainment (non-news/current affairs) television channels. The Transferor Company is also a television broadcasting company running general entertainment (non-news/current affairs) television channels.;