IN RE Vs. ALCHEMY INVESTMENT MANAGERS PRIVATE LIMITED

JUDGEMENT

(1.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act. 2013. to a Scheme of Amalgamation between M/s. Alchemy Investment Managers Private Limited (1st Transferor Company) and M/s. Alchemy Wealth Management Private Limited (2iu1 Transferor Company) with Ms. Alchemy Capital Management Private Limited (Transferee Company) .

(2.) The Transferor Companies and the Transferee Company have approved the said Scheme of Amalgamation hy passing the Board Resolutions and thereafter they have approached the Tribunal for sanction of the Scheme.

(3.) The First Transferor Company presently .carrying on business of an investment company and to invest in. deal in. acquire, buy. sell, transfer, shares bonds, obligations, stocks, securities, debentures, debentures stocks, issued or guaranteed by any company constituted and carrying on business in India or elsewhere, and Government State. dominions, sovereign. Central or State commissioners.