- (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, to the Scheme of Amalgamation between Trans Agro India Private Limited and Transworld Furtichem Private Limited and their respective shareholders.
(3.) The Counsel for the Petitioner Companies submits that the Transferor Company is engaged in the business of wholesale and retail distribution of pesticides. fertilizers, agricultural chemicals and other farm supplies under the trademark 'NUTRIFEED'. The Transferee Company is engaged in manufacturing and export of fertilizers and other allied chemicals from its various production and storage facilities in India,;