V. Nallasenapathy, Member - (1.) Heard learned Counsel for parties. No objector has come before this Tribunal to oppose the Scheme and nor has any party controverted any averments made in the Petitions.
(2.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, to a Scheme of Amalgamation of Ceva Freight (India) Private Limited (the Transferor Company) With Ceva Logistics India Private Limited (the Transferee Company).
(3.) The Transferor Company and the Transferee Company have approved the said Scheme of Amalgamation by passing the Board Resolutions which are annexed to the respective Company Scheme Petitions.;