- (1.) Heard learned counsel for parties. None appears before the Tribunal to oppose the Scheme and nor any party has controverted any averments made in the Company Scheme Petitions.
(2.) The sanction of the Tribunal is sought under Sections 391 to 394 of Companies Act, 1956 and Section 230 to 232 of Companies Act, 2013 to a Scheme of Amalgamation of Essar Concessions India Limited (Petitioner Company/First Transferor Company) and Essar Infrastructure Services Private Limited (Petitioner Company/Second Transferor Company) and Global Commodities Trading Limited (Petitioner Company/Third Transferor Company) and Golsil Exim Private Limited (Fourth Transferor Company) and Kirti Realties and Farms Private Limited (Petitioner Company/Fifth Transferor Company) and Paprika Media Private Limited (Petitioner Company/Sixth Transferor Company) and Shining Star Traders Private Limited (Seventh Transferor Company) and Wellman Hindustan Private Limited (Petitioner Company/Eighth Transferor Company) collectively referred to as "Amalgamating Companies") with Imperial Consultants and Securities Private Limited ("Amalgamated Company" or "Transferee Company").
(3.) The Learned Advocate for the Petitioner Companies states that the registered office of the Fourth Transferor Company and the Seventh Transferor Company is in Ahmedabad, Gujarat. The Fourth Transferor Company and the Seventh Transferor Company had filed necessary proceedings with the Hon'ble High Court of Gujarat and the Hon'ble Court of Gujarat was pleased to sanction the Scheme of Amalgamation vide Order dated 16th December, 2016.;