- (1.) The Counsel for the Applicant Companies submit that the present Scheme is an Amalgamation of Pacific Capital Services Private Limited and Nemani Capitals Private Limited and Mandeep Software Services Private Limited and Powerful lintrade and Investment Private Limited and Ruplila Steels Private Limited and Daisy f invest Private Limited and Credential Capital Services Private Limited with Credential Securities Private Limited and their respective Shareholders.
(2.) The Counsel for the Applicant Companies further submit that the Transferor Companies were formed to cany out business in accordance with the aforementioned objects, and are thereby proposed to be merged with the Transferee Company in order to achieve operational, financial and administrative synergies. leverage combined assets and build a stronger sustainable business.
(3.) 1 he Counsel for the Applicant Companies further submit that the rationale for the Scheme is that the amalgamation would result in the following benefits to the Transferee Company: The amalgamation of all the Transferor Companies with the Transferee Company will enable pooling of resources to their common advantage. resulting in more productive utilization of the said resources, cost and operational efficiencies, which would be beneficial for all the stakeholders; The proposed amalgamation of all the Transferor Companies with the Transferee Company will provide stronger and consolidated financial structure to the businesses of the companies besides synergy of operations and making a more profitable organization with a greater potential for growth. unci Thv Transferee Company post amalgamation will have better financial and business prospects. The Scheme shall be beneficial and in the best interests of all the stakeholders, creditors, employees of the Transferor Companies, the Transferee Company and all concerned.;