- (1.) Heard counsel for the parties. No objector has come before the court to oppose the Scheme of Amalgamation and nor any party has controverted any averments made in the Petition.
(2.) The sanction of the Court is sought under Sections 230 to 232 of the Companies act, 2013 to the Amalgamation of Bruker Daltonics India Private limited and Bruker AXS Analytical Instruments Private Limited and Bruker (India) Suppliers Private Limited (collectively, the 'Transferor Companies') with Bruker India Scientific Private Limited (the 'Transferee Company') and their respective Shareholders.
(3.) The learned Counsel for Petitioners submit that Transferor Company 2 & 3 and the Transferee Company are presently engaged in the business of supplying, distributing laboratory, scientific and technical instruments.;