V.P. Singh, Member - (1.) The instant joint Application filed under Sections 230-232 of the Companies Act, 2013 filed by the Petitioner Nos.l to 3, namely: 1. CIRCLE INFRA PROJECTS PRIVATE LIMITED (Transferee Company) 2. GURUMUKH SUPPLIERS UMITED ... (Transferor Company) 3. MOONTREE RETAILERS UMITED ... (Transferor Company) This is a petition under Sections 230-232 of the Companies Act, 2013 praying for sanctioning the Scheme of Amalgamation proposed to be made between the Transferee Company, Transferor Company and their respective shareholders whereby and where under the entire undertaking of the Transferor Company with all assets and liabilities relating thereto as a going concern is proposed to be transferred to and vested in Transferee Company. By this Scheme of Amalgamation Gurumukh Suppliers Limited and Moontree Retailers Limited will be merged/amalgamated with Circle Infra Projects Private Limited with Transfer Date or Appointed Date being 1st April, 2017. The Scheme of Amalgamation is annexed with the petition as Annexure- "G".
(2.) It is stated in the petition that CCIRCLE INFRA PROJECTS PRIVATE LIMITED (CIPPL) is a Private Company limited by shares under the provisions of the Companies Act, 1956. The main objects of CIPPL is to carry on the business to acquire by purchase, lease, exchange, hire or otherwise develop or operate land, building and to carry on real estate business and construction business etc.
(3.) It is stated in the petition that GURUMUKH SUPPLIERS LIMITED (GSL) was originally incorporated on 19.03.2014 as a Private Company limited by shares under the provisions of the Companies Act, 1956. The main objects of GSL is to carry on the business as exporters, Importers, buyers, sellers, traders, merchants, indenters, brokers, agents, assemblers ete. The Transferee Company and the Transferor Companies are presently engaged in the business of investing activities.;