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. Karyasiddhi Blower Systems Private Li.nited (Transferor Company) with M/s. Karyasiddhi Environmental Engineering Company Private Limited (Transferee Company).
(2.) The Transferor Company 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 transferor company is in the business of the manufacturing, repairing industrial blowers. Industrial fans and related engineering activities.;