- (1.) Heard the learned counsel for the Petitioner Companies. No objector has come before the Tribunal to oppose the Petitions and nor any party has controverted any averments made in the Petitions.
(2.) The sanction of the Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, Scheme of Amalgamation of Dimexon (India) Holding Private Limited ('the Transferor Company') and Dimexon Diamonds Limited ("the Transferee Company') and their respective Shareholders .
(3.) The learned Counsel for the Petitioners submit that the Transferor Company is engaged in the business of an investment holding company. The Transferee Company is engaged in the business of import, manufacturing and export of rough & polished diamonds.;