B.S.V. Prakash Kumar, Member - (1.) Heard Learned Counsel for parties.
(2.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013 to the Scheme of Amalgamation of Reliance Petro Distribution Private Limited (the "Transferor Company") with Fine Tech Corporation Private Limited (the "Transferee Company").
(3.) Learned Counsel for the Petitioner Companies states that the Transferor Company is presently engaged in the business of providing maintenance and handling agency services and carries on incidental activities and the Transferee Company is presently engaged in the business of providing Logistics & Warehousing Services and Business & Infrastructure Support Services.;