Bhaskara Pantula Mohan, Members - (1.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, to a Scheme of Amalgamation between M/s. Aristo Sales Agency Private Limited (Transferor Company) with Ms. Alive Ceramics Private Limited (Transferee Company).
(2.) The Transferor Company and the Transferee Company 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.) Both, the transferor company and the transferee company, are in the business of Manufacturing, marketing, supplying, importing all kinds of Building materials and cement;