V. Nallasenapathy, Member - (1.) Heard the learned counsel for the Petitioner Companies. None appears before this Tribunal either to oppose the Scheme or to contravene averments made in the Petition.
(2.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013 for the Scheme of Amalgamation between Value Edge Research Services Private Limited (Transferor Company) and WNS Global Services Private Limited (Transferee Company) and their respective Shareholders.
(3.) The learned Counsel for the Petitioner Companies submits that the Transferor Company is engaged in providing high-value customized business research, intelligence and analytics reports and databases and the Transferee Company is engaged in the business of providing Information Technology enabled Business Process Outsourcing services, including back-office administration services and call center services.;