Ashok Kumar Mishra, Member - (1.) This Company Petition is filed on behalf of the Petitioner Companies under Section 230 and 232 of the Companies Act, 2013 praying to order for sanctioning the Scheme of Amalgamation whereunder NXP SEMICONDUCTORS INDIA PRIVATE LIMITED (Petitioner/Transferor Company) is proposed to be merged with NXP INDIA PRIVATE LIMITED (Petitioner/Transferee Company) and shall be binding upon all the Shareholders of the Petitioner Companies. The Scheme of Amalgamation is shown as Annexure-A.
(2.) The averments made in the Company Petition are briefly described hereunder:- The Petitioner/Transferor Company was incorporated on 18th July, 2006 under the name and style of PHILIPS SEMICONDUCTORS INDIA PRIVATE LIMITED with the Registrar of Companies, Delhi. Subsequently, the Company shifted its Registered Office to the State of Karnataka on 27th December, 2006 and further the name of the Company was changed to NXP SEMICONDUCTOR INDIA PRIVATE LIMITED and obtained Certificate of Incorporation vide bearing CIN No. U32105KA2006PTC039992.
(3.) The Registered office of the Petitioner/Transferor Company is situated at Information Technology Park, Nagwara village, Kasaba Hobli, Bengaluru-560045.;