IN RE Vs. ZENITH METAPLAST (P) LIMITED

JUDGEMENT

(1.) Heard ieamed counse, for parties. No objector has come before this Hon'ble Tribunai oppose the Scheme nor has any party controverted any averments made in the Petition.

(2.) The sansction of the Tribunal is sought under Sections 230 to 232 of the Companies Act 2013 ,o the Scheme Arrangement and Amalgamation of Zigma Modular Systems' Pnvate Limited And Zigma Laminates and Systems (P) Limited (collecfiveiy. the Transferor Compares") With Zenith Metapias. (P) Limited (the "Transferee Company') and their respective shareholders.

(3.) Learned counsel for the Petitioner Companies submit tha, Zigma Laminates and Systems (P) Limited is engaged in the business of Mfg of Engineering Goods, Modular Furmture and parts thereof, Particle Board Lamination, foil lamhrahon, Press and mouided components etc Zenith Metapias. (P) Limited is engaged in the business of Mid of engineering goods, Trave, goods and luggage'' modular furniture for office, home and schools, electrical control panel, irrigation products, writing instruments and engineering stationery, tools, moulds, dies, jig and fixtures