RAM MOHAN REDDY,J. - (1.) IN both these petitions, petitioners seek sanction of the scheme of amalgamation, Annexure -A. Hence, these petitions are clubbed, heard together and are being disposed of by this common order.
(2.) THE petitioner in Company Petition No. 15/05 is M/s Hindhivac Private Limited (for short the 'transferee company'), a company, incorporated on 26.3.2001 under the Companies Act, 1956, for short 'Act', having its registered office at Site No. 17. Phase 1, Peenya Industrial Area, Bangalore -58. The main objects of the transferee company is to carry on business to take over the vacuum systems and pumps division of the company known as M/s Hind High Vacuum Company Private Limited together with its assets and liabilities under a scheme of amalgamation, amongst other objects set out in the Memorandum of Association, Annexure -B.
(3.) THE authorised share capital of the transferee company is Rs. 2,00,00,000/ - (Rs. two crores only) divided into 2,00,000 equity shares of Rs. 10/ - each, while issued, subscribed and paid up share capital of Rs. 1,23,08,270/ - (Rs. One crore twenty three lakh eight thousand two hundred and seventy) divided into 12,30,827 equity shares of Rs. 10/ - each fully paid up.;