Ina Malhotra, Member - (1.) The Counsel for the Applicants states that the present Scheme is an Arrangement between Jeevandeep Prakashan Private Limited ("The Demerged Company") and Jeevandeep Infomedia Private Limited ("The Resulting Company") and their respective Shareholders.
(2.) The Counsel for the Applicants further submit that the Demerged Company is engaged in the business of publishing of educational books and other literary works/books and holds business properties. The Resulting Company is engaged in the business of manufacturing and sale of note books and development and publishing of digital educational products.
(3.) The rationale for the Scheme is that the Demerged Company and the Resulting Company are engaged in the business of publishing and manufacturing of educational books and related products and having common mirror shareholding pattern and management. The Scheme is proposed with a view to align the businesses to meet dynamic market requirements, business synergies and consolidation. This will help consolidation, focused attention, better and efficient utilization of available resources, expansion and future growth. The Arrangement will be in the larger interest of the shareholders and all the stakeholders of both the companies.;