IN RE Vs. SPARK INCULABS PRIVATE LIMITED

JUDGEMENT

(1.) Heard Advocate for the parties. Neither any objector has come before the Hon'ble Tribunal to oppose the Scheme of Amalgamation nor has any party controverted any averments made in the Petitions.

(2.) The sanction of the Hon'ble Tribunal is sought under Section 230 to 232 of the Companies Act, 2013 to the Scheme of Amalgamation of Spark Inculabs Private Limited, Transferor Company with Lodha Finserv Private Limited, Transferee Company and their respective shareholders.

(3.) The Learned Advocate for the Petitioner Companies state that the Transferor Company is incorporated with the objectives of providing support services and the Transferee Company is engaged in the business of Non Banking Financial Services.