Bhaskara Pantula Mohan, Member - (1.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, to a Scheme of Amalgamation between Murliwala Realtors Private Limited ("The First Transferor Company") and Courant Consultancy Services Private Limited, ("The Second Transferor Company") and Vishwalakshmi Packaging Private Limited. ("The Third Transferor Company") and Keystone Properties Private Limited. ("The Fourth Transferor Company") and Kunjal Mercantile Private Limited. ("The Fifth Transferor Company") and Coronation Infotech Private Limited. ("The Sixth Transferor Company") and Invitation Equifin Private Limited. ("The Seventh Transferor Company") and Tiger Texturising Private Limited. ("The Light Transferor Company") and Innovative Securities Private Limited. ("The Ninth Transferor Company") and Oleg Infrastructure Private Limited, (hereinafter referred to as "The Tenth Transferor Company") and Meritorious Financial Services Private Limited. ("The Eleventh Transferor Company") and Ethic Financial Services Private Limited, ("The Twelfth Transferor Company") with Rotunda Capital & Finance (India) Private Limited, (the Transferee Company).
(2.) The Petitioner Companies have approved the said Scheme of Amalgamation by passing the Board Resolutions and thereafter they have approached the Tribunal for sanction of the Scheme.
(3.) The First Transferor is in the business of consultants in all fields financial legal industrial, business management, cost accounting, inventory control, import and export or to give other consultants advise on the financial systems, required by anybody, corporate authority, corporations person, firm or association of persons and to charge fees for such advise and help, whether in India or abroad.;