Mohd Sharief Tariq, Member - (1.) Under consideration is a joint Company Petition No. CP/169/CAA/2017, filed under section 230 of the companies Act, 2013 r/w the companies (Compromises, Arrangements and Amalgamations) Rules, 2016. The purpose of the company petitions is to obtain sanction of the scheme of Amalgamation and Arrangement (in Short, 'Scheme') by virtue of which M/s. Kavita Trading And Investment Company Private Limited (hereafter referred to as 'Transferor Company') is proposed to be merged, amalgamated and vested in M/s. Sita Investment Company Limited (hereafter referred to as 'Transferee Company') as a going concern.
(2.) The Details of Share Capital, Shareholders, Secured & Unsecured Creditors of the Companies are as under:
(3.) The Transferor Company is a Private Limited Company having its registered office at Dalmiapuram,Lagudi, Tiruchirapalli Dist-621651. The Transferee Company is a Public Limited Company having its registered office at Dalmiapuram,Lagudi, Tiruchirapalli Dist-621651. The Transferor/Transferee companies are inter-alia engaged in the business of trading and investment activities. The Board of directors of petitioner companies vide its resolution dated 30th Day of March, 2017 approved the said scheme of Amalgamation and arrangement.;