Mohd. Sharief Tariq, Member - (1.) Under consideration are 6 Company Petitions filed under the provisions of erstwhile the Companies Act, 1956 which have been transferred from the Hon'ble High Court of Madras to this Tribunal pursuant to the Companies (Transfer of Pending Proceedings) Rules, 2016 and renumbered as TP(HC)/91 & 92 & 93 & 94 & 95 & 96/CAA/2017. The purpose of the Company Petitions is to obtain sanction for the Scheme of Amalgamation (in short, 'Scheme') by virtue of which M/s. Radhasoami Securities Private Limited (hereinafter referred to as 'Transferor Company 1'), M/s. Onesource Ideas Private Limited (hereinafter referred to as 'Transferor Company 2'), M/s. Nochi Industries Private Limited (hereinafter referred to as 'Transferor Company 3'), Carewell Consultants Private Limited (hereinafter referred to as 'Transferor Company 4') and M/s. Subh Labs Share Brokers Private Limited (hereinafter referred to as 'Transferor Company 5') are proposed to be merged, amalgamated and vested in M/s. Radhasoami Resources Limited (hereinafter referred to as 'Transferee Company') as a going concern.
(2.) The details of Share Capital and shareholders, Secured and Unsecured creditors of the Companies are as under:
(3.) All the five Transferor Companies are private limited company whereas the Transferee Company is an Unlisted Public Company having registered office at T2, 3rd floor, Sindur Pantheon Plaza, 346, Pantheon Road, Egmore, Chennai-600008 and the Board of Directors of petitioner companies vide its resolution dated 2nd March, 2016 approved the said scheme of Amalgamation.;