- (1.) Heard learned Counsel for the parties. No objector has come before the court to oppose the Scheme and nor any party has controverted any averments made in the Petitions.
(2.) The sanction of the Tribunal is sought under Sections 391 to 394 of the Companies Act 1956 and Sections 230 to 232 read with Rule 15(1) of Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 and other applicable provisions of Companies Act, 2013, to a Scheme of Amalgamation between Syrma Services And Solutions Private Limited, First Transferor Company, and 3G Wireless Communications Private Limited, Second Transferor Company collectively to be called as Transferor Companies with Syrma Technology Private Limited, the Transferee Company and their respective Shareholders and Creditors.
(3.) The Learned Counsel for the Petitioners states that, the First Transferor Company is engaged in the business of Electronics manufacturing, assembly, and testing. Manufacturing services include printed circuit board assembly and product assembly, whereas the Second Transferor Company is engaged in the business of Installation and Integration of Wireless communication Systems. Whereas the Transferee Company is engaged in the business of electronics manufacturing, electronic designs, fabrication, assembly, and testing company. Manufacturing services include printed circuit board assembly, metal/plastics fabrication, and complete product assembly.;