- (1.) Heard learned counsel for parties. No objector has come before this Hon'ble Tribunal to oppose the Scheme nor has any party 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 Arrangement of TJ Stock Broking Services Private Limited ("The Demerged Company / Transferor Company 1") and Trimbhak Investment & Finance Services Private Limited ("The Resulting Company") and Mc Jain Infoservices Private Limited ("The Transferor Company 2") and Rajtaru Commex Services Private Limited ("The Transferee Company") and their respective shareholders and creditors.
(3.) Learned counsel for the Petitioner Companies states that the Transferor Company 1 is engaged in the business of investments in securities including dealing for own account through registered dealers and security dealing activities as a registered broker with the Bombay Stock Exchange Limited. The Resulting Company is also engaged in similar business and is a registered broker with National Stock Exchange of India Limited. Further, the Transferor Company 2 and the Transferee Company are only engaged in the business of investment in securities including dealing for own account through registered dealers.;