Harihar Prakash Chaturvedi, Member - (1.) The Present Company Petition is filed by the Petitioner Company before this tribunal under Section 230/232 of Companies Act, 2013 read with National Company Law Tribunal Rules, 2016 along with The Companies (Compromises, Arrangement and Amalgamations) Rules, 2016 seeking for sanctioning of the Proposed Scheme of Amalgamation between M/S GANGETIC HOTELS PVT.LTD., (hereinafter referred to as Petitioner/Transferor Company,) as amalgamating with M/S PALLADIUM CONSTRUCTIONS PVT.LTD., (hereinafter referred to as Resulting/Transferee Company/
(2.) It is submitted in the Company Petition that the Proposed Company Scheme of Amalgamation has previously been approved by the Board of Directors and Shareholders of the Petitioner Companies in the meeting dated 11.01.2017 convened by their respective Board of Directors.
(3.) It is also informed that the Proposed Company Scheme of Amalgamation has also been Sanctioned and Approved on behalf of Transferee Company by the Hon'ble NCLT Mumbai Bench in CSP No-434/2017 by order dated 20.07.2017;