- (1.) A mention has been made before this Bench, by the Authorised Representative for the Applicant Company vide Letter dated 29.12.2017, seeking permission of this Bench for the certain rectifications in the Order dated 28.11.201 7.
(2.) Allowed. Henceforth, the Para 3 of the said order is to be read as follows: "The 1st Transferor Company is engaged in the business of investing moneys of the company in the security of or in requisition of any stocks, shares, bonds, debentures, stock or securities of any kind issued by any company constituted or carrying on business in India or elsewhere and generally to subscribe to, secure, hold, sell, underwrite, invest, dispose, exchange and deal in shares, bonds, stocks or securities of any kind; and (ii) acting as advisors and consultants and to render advisory and consultancy services in the field of investments, finance, business, trade, industry, management, commercial. economic, technical and all other allied connected or related fields to any person or entity including to its investee companies, whether in India or abroad, and to prepare research papers and reports, gather and disseminate market, industry, domain and all other knowledge, information, data and statistics in the areas of investments, finance, business, trade, industry, management, commercial, economic, technical and all other allied, connected or related fields."
(3.) Further. Para 4 of the said order is to he read as follows: "The 2nd Transferor Company is engaged in business of wealth management which encompasses creating strategies for asset allocation across multiple asset classes including but not limited to equities, debt, mutual funds, exchange traded funds, commodities bullion, real estate. REITS, art and art funds, collective investment schemes, bank deposits, saving instruments. bonds, government securities, derivative products, structured notes and management and monitoring of investments allocated to various managers across various asset classes.";