Ch. Mohd. Sharief Tariq, Member - (1.) Under consideration are three Company Petitions No. CP/137/CAA/2017, CP/138/CAA/2017 & CP/139/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 (in Short, 'Scheme') by virtue of which M/s. CSS Corp Private Limited (hereafter referred to as 'Transferor Company-1') and M/s. Slash Support SEZ Private Limited (hereafter referred to as 'Transferor Company-2') are proposed to be merged, amalgamated and vested in M/s. Glow Networks Private 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-1 is a Private Limited Company having its registered office at No. 32 A & B, 6th Floor, Ambit IT Park, Industrial Estate, Ambattur, and Chennai-600058. The Transferor Company-2 is a Private Limited Company, having its registered office at Block A-6, 7th Floor, Shriram Gateway, 16, GST Road, Perungalathur, Chennai-600063. The Transferee company is a Private Limited Company engaged in the business of optical networking solutions which includes designing, assembling, improving, trading, procuring, hiring, exporting, selling, marketing, licensing dealing in optical networking products and systems both hardware and software equipment's etc. Having registered office at No. 32 A & B, 6th Floor, Ambit IT Park, Industrial Estate, Ambattur, and Chennai-600058. The Board of directors of petitioner companies vide its resolution dated 30th Day of March, 2017 approved the said scheme of Amalgamation.;