Ratakonda Murali, Member - (1.) Originally this petition was filed before the Hon'ble High Court of Karnataka and it was numbered as Co. P. No. 184/2015. Subsequently as per Notification No. GSR.1119(E) dated 7th December 2016 issued by Ministry of Corporate Affairs, New Delhi, the said case were transferred to this Tribunal and renumbered as T.P. No. 141/17.
(2.) This Company Petition was filed on behalf of the Petitioner Company under Section 391-394 of the Companies Act, 1956 read with Rule 9 of the Companies (Court) Rules, 1959, praying to order for sanctioning of the scheme of Amalgamation of the Transferor Company with the Transferee Company and shall be binding upon all the Shareholders and Creditors of the Companies.
(3.) The averments made in the Company Petitions are briefly described hereunder: The Petitioner Company seeks an order for sanctioning the Scheme of Amalgamation of Markem Imaje Software Development Center Private Limited (Transferor Company) with Markem Imaje India Private Limited (Transferee Company). The Scheme of Amalgamation is shown as Annexure-A.;