V.P. Singh, Member - (1.) This application has been filed by the Applicant Companies, namely, Arham Packaging Goods Private Limited, Arrowspace Nirman Private Limited and Subhrekha Projects Private Limited (the "Transferor Companies" and Bihani Educare Private Limited (the "Transferee Company") for obtaining sanction of this Tribunal regarding Scheme of Amalgamation of the above mentioned Applicant Companies.
(2.) The instant application has been filed under Section 230 read with Section 232 of the Companies Act, 2013 for directions to call separate meetings of the Applicant Companies to consider and if thought fit to approve the proposed Scheme of Amalgamation, with or without modification.
(3.) The object of this application is to ultimately obtain sanction of this Tribunal to the proposed Scheme of Amalgamation to be made between the Transferor Companies, Transferee Company and their respective shareholders whereby and whereunder the entire undertaking of the Transferor Companies with all its assets and liabilities as a going concern is proposed to be transferred to and vested in the Transferee Company.;