- (1.) The sanction of this Tribunal is sought under section 230 to 232 of the Companies Act, 2013, to the Scheme of Merger by Absorption (hereinafter as Scheme) of M/s. Morgan Stanley Solutions India Private Limited (Transferor Company) with M/s. Morgan Stanley Advantage Services Private Limited (Transferee Company) and their respective shareholders.
(2.) The Petitioner Companies have approved the said Scheme by passing the Board Resolutions and thereafter they have approached the Tribunal for sanction of the Scheme.
(3.) Both, the Transferor Company and the Transferee Company are engaged in the business of providing Information Technology Enabled Services and software development enabled services to the group companies of Morgan Stanley.;