V. Nallasenapathy, Member - (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 (corresponding Sections 391 to 394 of the Companies Act, 1956), to the Scheme of Amalgamation between Beauty Glass Private Limited with Vijay Vision Private Limited and their respective shareholders and creditors.
(3.) The Counsel for the Petitioners submits that Beauty Glass Private Limited and Vijay Vision Private Limited, both are presently engaged in the business of producers, manufacturers, importers, exporters, buyers and sellers of and dealers in all kinds of ophthalmic lenses, ophthalmic blanks, spectacle frames, sunglasses and optical cases.;