V Nallasenapathy, Member - (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 of Amalgamation of Varian Medical Systems India Software Private Limited, the Transferor Company with Varian Medical Systems International (India) Private Limited, the Transferee Company.
(2.) The sanction of the Tribunal is sought under 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 of Varian Medical Systems India Software Private Limited, the Transferor Company with Varian Medical Systems International (India) Private Limited, the Transferee Company and their respective Shareholders and Creditors.
(3.) The Petitioner Companies have approved the said scheme of Amalgamation by passing the Board Resolution in Board Meeting which is annexed to the respective Company Scheme Petitions.;