- (1.) This is an application filed by the Applicant namely M/s. Tinnevelly Tuticorin Investments Limited under Section 230 of the Companies Act, 2013 read with the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 in relation to a proposed Scheme of Arrangement.
(2.) The aforesaid Scheme is annexed as Annexure "C" to the application.
(3.) The object of this Application is to ultimately obtain sanction of this Tribunal to the Scheme of Arrangement proposed between the Company and its shareholders for providing exit opportunity to the public shareholders subsequent to the delisting of the Equity Shares of the Company on the Madras Stock Exchange where the said Equity Shares were earlier listed.;