IN RE Vs. AYUSH DIAEX PRIVATE LIMITED

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner Companies. None appears before this Tribunal either to oppose the Scheme or to the amendments made to the Scheme of Amalgamation of Ayush Diaex Private Limited ('Transferor Company 1') and Ayush Investments Mauritius Limited ('The Transferor Company 2') with Ayush Diamonds Private Limited ('The Transferee Company') and their respective shareholders.

(2.) The sanction of this Tribunal is sought under section 230 to 232 read with section 234 of the Companies Act, 2013, to the Scheme of Amalgamation ofAyush Diaex Private Limited ('Transferor Company 1') and Ayush Investments Mauritius Limited ('The Transferor Company 2') with Ayush Diamonds Private Limited ('The Transferee Company') and their respective shareholders.

(3.) The learned Counsel for the Petitioners submits that Transferee Company and the Transferor Company 1 are engaged in manufacturing and trading of diamonds and precious metals. The Transferor Company 2 is an investment holding company.