- (1.) Heard the learned counsel for the Petitioner Companies. No objector has come before this Tribunal to oppose the Petition and nor any party has controverted any averments made in the Petition.
(2.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, to the Scheme of Amalgamation between Pyramid Packaging Private Limited ("Pyramid") and Monad Technologies Private Limited ("Monad") and Sigma Corru Box Private Limited ("Sigma") with Horizon Packs Private Limited ("Horizon") and their respective Shareholders.
(3.) The Counsel for the Petitioner Companies submit that Pyramid is engaged in the business of manufacturing & supply of corrugated boxes, packaging papers and carton boxes. Monad is engaged in the business of manufacturing of corrugated and solid fiber boxes. Sigma is engaged in the business of manufacturing of boxes; slotted type boxes & large specialized boxes and Horizon is in the business of manufacturing, producing, processing, using, buying or acquiring, importing, exporting, selling, distributing, dealing in, disposing and/or engaging in the business of manufacturing and selling and generally deal in all types of paper and packaging material, job work and other related services.;