- (1.) Heard the learned counsel for the Petitioner Companies. None appears before the Court to oppose the Scheme or to contravene averments made in the Petition.
(2.) The sanction of the Tribunal is sought under section 230 to 232. of the Companies Act, 2013 Scheme of Arrangement between Jeevandeep Prakashan Private Limited {the Demerged Company) and Jeevandeep Infomedia Private Limited (the Resulting Company) and their respective Shareholders.
(3.) The teamed Counsel for the Petitioners submit that the Demerged Company is engaged in the business of publishing of educational books and other literary works / books and holds business properties. The Resulting Company is engaged in the business of manufacturing and sale of note books and development and publishing of digital educational products.;