IN RE Vs. QUANT COMMODITIES PRIVATE LIMITED

JUDGEMENT

(1.) Heard learned counsel for the parties. Neither any objector has come before the HonTsle Tribunal to oppose the Scheme of amalgamation nor has any party contravened any averments made in the Petitions.

(2.) The sanction of the Hon'ble Tribunal is sought under Section 230 to 232 of the companies Act, 2013 (as may be applicable) to the Scheme of amalgamation of Quant Commodities Private Limited (Transferor Company) with Quant Capital Holdings Private Limited (Transferee Company) .

(3.) The Petitioner Company have approved the said Scheme of Amalgamation by passing Board Resolution which are annexed to the company Petitions.