Bhaskara Pantula Mohan, Member - (1.) The sanction of this Tribunal is sought under section 230 to 232 of the Companies Act 2013. to the Scheme of Amalgamation of Polyflex Marketing Private Limited (Transferor Company) with Rangoli Resorts Private Limited (Transferee Company) and their respective shareholders. '.
(2.) The Petitioner Companies have approved the said Scheme of Amalgamation by passing the Board Resolutions and thereafter they have approached the Tribunal for sanction of the Scheme.
(3.) The Transferor Company is currently engaged in the business of trading of mattresses.;