V. Nallasenapathy, Member - (1.) No objector has come before the Tribunal to oppose the Scheme, nor has any party controverted any averments made in the Petitions to Scheme of Amalgamation between Sigma Electric Manufacturing Corporation Private Limited (hereinafter referred to as the "Transferor Company") and Sigma Electric Manufacturing Private Limited (formerly known as Sunk Rock Metal Foundries India Private Limited, hereinafter referred to as the "Transferee Company").
(2.) The sanction of the Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013 to a Scheme of Amalgamation between Sigma Electric Manufacturing Corporation Private Limited (hereinafter referred to as the "Transferor Company") and Sigma Electric Manufacturing Private Limited (formerly known as Sunk Rock Metal Foundries India Private Limited, hereinafter referred to as the "Transferee Company") and their respective Shareholders, whereby the entire Undertaking (as defined in the Scheme) of the Transferor Company shall be transferred and/or merged into the Transferee Company, with effect from the Appointed Date.
(3.) The Petitioner Companies have approved the said Scheme of Arrangement by passing the Board Resolutions which are annexed to the respective Company Scheme Petitions.;