- (1.) Heard the learned counsel for the Petitioner Companies. No objector has come before the Tribunal to oppose the Petition and nor any party has controverted any averments made in the Petition.
(2.) The sanction of the Tribunal is sought under Sections 230 to 232 of the Companies Act. 2013. to the Scheme of Amalgamation of HB Advisory Services Private Limited with Baker Tilly DHC Private Limited and their Respective Shareholders.
(3.) The learned Counsel for the Petitioner submits that the Transferee Company is presently in the business of rendering taxation and financial consultancy services for clients. There are currently no business operations in the Transferor Company. it is merely a holding company holding investments.;