B.S.V. Prakash Kumar, Member - (1.) Heard learned counsel for parties. No objector has come before this Tribunal to oppose the Scheme and nor has any party controverted any averments made in the Petitions to the Composite Scheme of Arrangement between STANDARD GREEN BIO ENERGY PRIVATE LIMITED ('SG Bio or 'Demerged Company 1' or Transferor Company 1) and SKY BIO PHARMA (INDIA) LIMITED ('Sky Bio' or 'Demerged Company 2' or Transferor Company 2') and UNITED ADDITIVES PRIVATE LIMITED ('United Additives or Transferor Company 3') and STANDARD OILS & GREASES PRIVATE LIMITED ('SOGPL' or 'Resulting Company 1') and S.G. PROPERTIES PRIVATE LIMITED ('SGPPL' or 'Resulting Company 2') and ATLANTIC LUBRICANTS & SPECIALITIES PRIVATE LIMITED ('ALSPL' or Transferee Company') and their respective shareholders.
(2.) The sanction of the Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013 to a Composite Scheme of Arrangement between STANDARD GREEN BIO ENERGY PRIVATE LIMITED ('SG Bio or 'Demerged Company 1' or Transferor Company 1') and SKY BIO PHARMA (INDIA) LIMITED ('Sky Bio' or 'Demerged Company 2' or Transferor Company 2') and UNITED ADDITIVES PRIVATE LIMITED ('United Additives or Transferor Company 3) and STANDARD OILS & GREASES PRIVATE LIMITED ('SOGPL' or 'Resulting Company 1') and S.G. PROPERTIES PRIVATE LIMITED ('SGPPL' or 'Resulting Company 2' and ATLANTIC LUBRICANTS & SPECIALITIES PRIVATE LIMITED ('ALSPL' or Transferee Company") and their respective shareholders
(3.) The Petitioner Companies have approved the said Composite Scheme of Arrangement by passing the Board Resolutions which are annexed to the respective Company Scheme Petitions.;