IN RE Vs. BUREAU VERITAS (INDIA) 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 to the Scheme of Arrangement between BUREAU VERITAS CONSUMER PRODUCTS SERVICES (INDIA) PRIVATE LIMITED, the Demerged Company and BUREAU VERITAS (INDIA) PRIVATE LIMITED, the Resulting Company.

(2.) The sanction of the Tribunal is sought under Sections 230 to 232 and other applicable provisions of the Companies Act, 2013 to a Scheme of Arrangement between BUREAU VERITAS CONSUMER PRODUCTS SERVICES (INDIA) PRIVATE LIMITED, the Demerged Company and BUREAU VERITAS (INDIA) PRIVATE LIMITED, the Resulting Company.

(3.) The Petitioner Company has approved the said Scheme of Arrangement by passing the Board Resolution which is annexed to the Company Scheme Petition.