V. Nallasenapathy, Member - (1.) Heard the Authorized Representative for the Petitioner Companies. No objector has come before this Hon'ble Tribunal to oppose the Petition and nor any party has controverted any averments made in the Petition.
(2.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, to the Scheme of Amalgamation of DIRECTI INTERNET SOLUTIONS PRIVATE LIMITED ("The Transferee Company") and ABOUTDOMAIN DOTCOM SOLUTIONS PRIVATE LIMITED ("The First Transferor Company"), ANSWERABLE. COM (INDIA) PRIVATE LIMITED ("The Second Transferor Company"), ATOZ DOMAIN SOLUTIONS PRIVATE LIMITED ("The Third Transferor Company"), BIGROCK SOLUTIONS PRIVATE LIMITED ("The Fourth Transferor Company"), WEBBOX TECHNOLOGY SOLUTIONS PRIVATE LIMITED ("The Fifth Transferor Company") and their respective shareholders.
(3.) The Authorized Representative for the Petitioner Companies submits that the First Transferor Company, the Second Transferor Company and the Fifth Transferor Company are inoperative. The Third Transferor Company, the Fourth Transferor Company and the Transferee Company are engaged in the business of Domain Names, Service Marks & Names, Trade Marks and Names, Web Designing, Web Hosting, Web Intelligence and Web Management.;