BLACKSTONE FUND SERVICES INDIA PRIVATE LIMITED Vs. BLACKSTONE ADVISORS INDIA PRIVATE LIMITED ( TRANSFEREE COMPANY )

JUDGEMENT

(1.) Heard the learned Counsel for the Transferor Company and the Transferee Company. No objector has come before this Tribunal to oppose the Scheme and nor has any party controverted any averments made in the Petitions.

(2.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act. 2013 ("2013 Act") , to a Scheme of Amalgamation and Arrangement (-Scheme") between Blackstone Fund Services India Private Limited ("Transferor Company") and Blackstone Advisors India Private Limited ("Transferee Company") (together, 'Petitioner Companies") and their respective Shareholders and Creditors.

(3.) The Counsel for the Petitioner Companies states that the Petitioner Companies are primarily engaged in the business of providing investment advisory services.