- (1.) Heard the learned counsel for the Petitioners.
(2.) No objector has come before this Tribunal to oppose the Scheme and nor has any part) controverted any averments made in the Petitions to the Scheme of Amalgamation between Ikebonsai Investments & Traders Private Limited and Mogra Investments Private Limited and Their respective shareholders.
(3.) The sanction of the Tribunal is sought under Sections 230 to 232 of the Companies Act. 2013 to a Scheme of Amalgamation between Ikebonsai Investments & Traders Private Limited and Mogra Investments Private Limited and their respective shareholders.;