IN RE Vs. BARKUR SURFACTANTS PRIVATE LIMITED

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.

(2.) The sanction of this Tribunal is sought under Sections 230 to 232 of the Companies Act, 2013, to a Scheme of Amalgamation of BARKUR SURFACTANTS PRIVATE LIMITED, The First Transferor Company, BARKUR TRADING AND FINANCE PRIVATE LIMITED, The Second Transferor Company, TECHNO PRODUCTS BOMBAY PRIVATE LIMITED, The Third Transferor Company With UNITOP CHEMICALS PRIVATE LIMITED, the Transferee Company.

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