IN RE Vs. PSE SECURITIES LIMITED AND ORS

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 PSE SECURITIES LIMITED, the First Transferor Company and VRAJ SHARE SERVICES PRIVATE LIMITED, (earlier known as VRAJ FINANCE PRIVATE LIMITED), the Second Transferor Company and PUNE E-STOCK BROKING PRIVATE LIMITED, the Transferee Company.

(2.) The sanction of the Tribunal is sought under Sections 391 to 394 of the Companies Act, 1956 and Sections 230 to 232 of the Companies Act, 2013 to a Scheme of Amalgamation of PSE SECURITIES LIMITED, the First Transferor Company and VRAJ SHARE SERVICES PRIVATE LIMITED, (earlier known as VRAJ FINANCE PRIVATE LIMITED), the Second Transferor Company and PUNE E-STOCK BROKING PRIVATE LIMITED, the Transferee Company.

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