IN RE Vs. L&T FINANCE LIMITED AND ORS

JUDGEMENT

(1.) Heard learned counsel for parties. No objector has come before this Hon'ble Tribunal to oppose the Scheme and nor has any party controverted any averments made in the Petitions.

(2.) The sanction of this Hon'ble Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, to a Scheme of Amalgamation of L&T Finance Limited and L&T FinCorp Limited with Family Credit Limited.

(3.) The Petitioner Companies and the Transferee Company have approved the said Scheme of Amalgamation by passing the Board Resolutions which are annexed to the respective Company Scheme Petitions.