IN RE Vs. GHALSASSI WORKS PRIVATE LIMITED

JUDGEMENT

(1.) Heard learned counsel for parties. No objector has come before this Hon'ble Tribunal to oppose the Scheme and nor has any party controverted any averments made in the Petition.

(2.) The sanction of the Tribunal is sought under Sections 230 to 232 of the Companies Act. 2013 to a Scheme of Amalgamation of Ghalsassi Works Private Limited, Transferor Company with Ghalsasi Smelting Private Limited, Transferee Company and their respective shareholders.

(3.) The Counsel for the Petitioners submit that the Transferor Company is engaged in the business of Manufacturing, designing , fabricating, assembling, contracting, repairing. importing, exporting and dealing in mechanical, electrical, metallurgical, hydrolic, pneumatic, nuclear, mining, transport, computing and other types of engineering products, plants and equipments, automobile components, pressure vessels, appliances, apparatus, fixtures, tools and equipments of all kinds. The Transferee Company is engaged in the business of manufacturing, designing, fabricating, assembling, repairing, importing and exporting and dealing in mechanical, electrical, metallurgical, hydrolic,' pneumatic, nuclear and other types of engineering systems such as furnaces, M G treatment plants, ladle heating stations, gear operators for valves etc.