V. Nallasenapathy, Member - (1.) Heard learned counsel for parties. The sanction of this Tribunal is sought under Sections 391 to 394 of the Companies Act, 1956 and relevant provisions of section 230 to 232 of the Companies Act, 2013, to a Scheme of Amalgamation of CCL Projects Private Limited ("The Transferor Company") with CCL Optoelectronics Private Limited ("The Transferee Company") and their respective members and creditors ("Scheme of Amalgamation"/"Scheme")
(2.) The Petitioner Companies have approved the said Scheme of Amalgamation by passing the Board Resolutions which are annexed to the respective Company Scheme Petitions.
(3.) The Learned Advocate appearing for the Petitioners states that the Petitions have been filed in consonance with the order passed in their Company Summons for Direction No. 604 and 605 of 2016 before the Hon'ble High Court of Judicature at Bombay.;