Ch. Mohd Sharief Tariq, Member - (1.) Under consideration is a Company Petition No: 205/CAA/2017. The Petition has been filed under section 230 of the companies Act, 2013 r/w the companies (Compromises, Arrangements and Amalgamations) Rules, 2016. The purpose of the company petition is to obtain sanction to the scheme of Amalgamation (in Short, 'Scheme') by virtue of which M/s. South Star Distilleries and Breweries Private Limited (hereafter referred to as 'Transferor Company') will get merged with M/s. Kare Power Resources Private Limited (hereafter referred to as 'Transferee Company') as a going concern.
(2.) The Details of Share Capital, Shareholders, Secured & Unsecured Creditors of the Company is as under: Particulars Authorised Issued, S&P No. of No. of No. of Capital Capital Equity Secured Un- Share- Creditors secured holders Creditors Transferor Rs.1,00,00,000 Rs.50,00,000 2 2 1 Company
(3.) The Transferor is a Private Limited Company having its registered office at C/o T.D Chendrashekar, No.l, Mahalingam Chetty Road, Nugambakkam, Chennai, Tamil Nadu-600034 and it is engaged in the business of establishing distilleries, breweries, re-rectifying plants etc., amongst others. The Transferee Company is a Private Limited Company having their registered offices at Karnataka State, which are falling within the jurisdiction of the NCLT, Bangalore. The Board of directors of Petitioner Company vide its resolutions dated 15th Day of March, 2017 approved the said scheme of Amalgamation.;