- (1.) Heard learned counsel for parties. No objector has come before the Hon'ble Tribunal to oppose the Scheme of Amalgamation nor has any party controverted any averments made in the Petitions.
(2.) The sanction of the Hon'ble Tribunal is sought under Section 230 to 232 of the Companies Act, 2013 to a Scheme of Amalgamation of Afour Papers Private Limited, the Transferor Company with Prescient Wealth Management Private Limited, the Transferee Company and their respective shareholders. Both the Companies are jointly hereinafter referred to as "the Petitioner Companies".
(3.) The Learned counsel for the Petitioner Companies states that the Transferor Company is presently carrying on business of dealing in cars and investments in shares and securities. The Transferee Company is presently carrying on business of investment in shares & securities.;