Bhaskara Pantula Mohan, Member - (1.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, to a Scheme of Amalgamation between M/s. Cesare Bonetti India Private Limited {1sl Transferor Company) and M/s. Vedaang Solar Private Limited (2nd TransferorCompany) with Ms. Waaree Industries Private Limited (Transferee Company).
(2.) The Transferor Companies and the Transferee Company 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 first transferor company is in the business of manufacturing of valves and liquid level indicators.;