- (1.) The object of this Petition is to obtain sanction of this Tribunal to a Scheme of Amalgamation proposed to be made between the Transferee Company, namely, Alert Consultants & Credit Private Limited, the Transferor Companies, namely, Standard Communication Private Limited, Visheshwar Commercial Private Limited, Century Barter Private Limited, Kundun Vyapaar Private Limited, Manohar Dealers Private Limited, Gajraj Niketan Limited and Tribhuwan Financial Advisory Private Limited and their respective shareholders whereby and where under the entire undertaking of the Transferor Companies as a going concern, together with all its assets and liabilities will stand transferred to and vested in the Transferee Company with effect from 01-04-2016, appointed date, in a manner as provided in the Scheme of Amalgamation, duly consented to by the shareholders of the Petitioner Companies through their written consent by way of affidavit.
(2.) A copy of the Scheme of Amalgamation is annexed with the Petition and marked "A".
(3.) It is stated in the Petition that all the petitioner companies are companies under the same management group.;