- (1.) Heard Advocate for the parties. Neither any objector has come before the Hon'ble Tribunal to oppose the Scheme of Amalgamation nor has any party controverted any averments made in the Petitions.
(2.) The sanction of the Hon'ble Tribunal is sought under Section 230 to 232 of the Companies Act, 2013 to the Scheme of Amalgamation of Reach Data Services India Private Limited ("RDSIPL") with Reach Network India Private Limited ("RNIPL") and their respective Shareholders and Creditors.
(3.) The Learned Advocate for the Petitioners state that the Transferor Company is carrying on business of providing network and support services to its affiliates and Transferee Company is carrying on business of providing network and support services to Telstra Corporation Limited, its ultimate Parent Company.;