- (1.) These Company Petitions were 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 where under Petitioner/Transferor Company is proposed to be merged with Petitioner/Transferee Company for purposes of considering the Scheme of Amalgamation etc. and shall be binding upon all the Shareholders of the Petitioner Companies.
(2.) The averments made in the Company Petitions are briefly described hereunder:- The Petitioner Companies seek an order for sanctioning the Scheme of Amalgamation of AADHAR HOUSING FINANCE LIMITED (Petitioner/Transferor Company) with DHFL VYSYA HOUSING FINANCE LIMITED (Petitioner/Transferee Company). The Scheme of Amalgamation is shown as Annexure A in the respective Company Petitions.
(3.) The Petitioner/Transferor Company was incorporated on 3rd May 2010 as a Private Limited Company and subsequently Company was converted into a public Company on 3rd September, 2013 under the name and style as AADHAR HOUSING FINANCE LIMITED and later shifted its Registered Office in the State of Karnataka on 23rd September, 2016 and obtained Certificate of Incorporation vide bearing CIN No. U65922KA2010PLC096680.;