- (1.) Heard Learned Counsels for the Parries.
(2.) No objector has come before this Tribunal to oppose the Scheme and nor has any party controverted any averments made in the Petitions.
(3.) The sanction of this Tribunal is sought under Sections 391 to 394 of the Companies Act, 1956 as amended and the corresponding provisions of the Companies Act, 2013 for the Scheme of Arrangement between Cairn India Limited, i.e. Transferor Company and Vedanta Limited, i.e. Transferee Company (together "Petitioner Companies") and their respective shareholders and creditors ("Scheme").;