V. Nallasenapathy, Member - (1.) Heard Advocate for the parties. Neither any objector has come before the Hon'ble Tribunal to oppose the Scheme of Amalgamation nor has any party controverted any averments made in the Petitions.
(2.) The sanction of the Hon'ble Tribunal is sought under Sections 391 to 394 of the Companies Act, 1956, as amended and/or Sections 230 to 232 of the Companies Act, 2013 (as may be applicable) to the Scheme of Amalgamation Zuari Fertilisers and Chemicals Limited (Transferor Company No. 1), Zuari Speciality Fertilisers Limited (Transferor Company No. 2) and Zuari Agri Sciences Limited (Transferor Company No. 3) with Zuari Agro Chemicals Limited (Transferee Company).
(3.) The Learned Counsel for the Petitioner Companies states that the Transferor Company No. 1 is engaged in super phosphate manufacturing facility; Transferor Company No. 2 is engaged in water soluble fertilizers manufacturing facility; the Transferor Company No. 3 is engaged in production and trading of hybrid seeds and trading in pesticides and Transferee Company is engaged in business of production and trading of urea, complex fertilizers of various grades and also trades in seeds, micro nutrients and specialty fertilizers.;