IN RE Vs. ASAP INFO SYSTEMS PRIVATE LIMITED

JUDGEMENT

(1.) Heard learned counsel for parties. No objector has come before this Tribunal to oppose the Scheme and nor has any party controverted any averments made in the Petitions to the Scheme of Amalgamation of ASAP INFO SYSTEMS PRIVATE LIMITED, the First Transferor Company and NICHEPRO TECHNOLOGIES PRIVATE LIMITED, the Second Transferor Company with TEAMLEASE STAFFING SERVICES PRIVATE LIMITED, the Transferee Company.

(2.) The sanction of the Tribunal is sought under Sections 230 to 232 and other applicable provisions of the Companies Act, 2013 to a Scheme of Amalgamation of ASAP INFO SYSTEMS PRIVATE LIMITED, the First Transferor Company and NICHEPRO TECHNOLOGIES PRIVATE LIMITED, the Second Transferor Company with TEAMLEASE STAFFING SERVICES PRIVATE LIMITED, the Transferee Company.

(3.) The Petitioner Company has approved the said Scheme of Amalgamation by passing the Board Resolution which is annexed to the Company Scheme Petition.