- (1.) These Company Petitions are filed on behalf of the Applicant Companies under Section 391 to 394 of Companies Act, 1956 read with Rule 9 of Companies (Court) Rules, 1959, praying to order for approval of the scheme of amalgamation of Transferor Companies with the Transferee Company and shall be binding upon all the shareholders and creditors of the Companies.
(2.) These Petitions were originally filed before the Hon'ble High Court of Karnataka and were numbered as C.P. No. 52/16, C.P. No. 53/16 and C.P. No. 54/16 respectively. Consequent upon notification no: GSR 1119(E) : dated 7th December, 2016 by Ministry of Corporate Affairs, Government of India the said Company Petitions were transferred to this Tribunal and renumbered as T.P. No. 162/17, T.P. No. 163/17 and T.P. No. 164/17 respectively.
(3.) The averments made in the Company Petitions are briefly described hereunder:- The Petitioner Companies seeks an order for sanctioning the Scheme of Amalgamation of Mahima Shankar Processed Foods Private Limited (Transferor Company 1) and Megha Springs Private Limited (Transferor Company 2) with Megha Fruit Processing Private Limited (Transferee Company). The Scheme of Amalgamation is produced at Annexure-A.;