Mohd. Sharief Tariq, Member - (1.) Under Consideration is a joint Company Petition no. CP/158/CAA/2017 filed under Section 230 of the Companies Act, 2013 r/w the Companies (Compromises, Arrangements and Amalgamations) Rules 2016. The instant Petition pertains to the proposed Scheme of Arrangement (Demerger) by virtue of which "Turnkey Project" of M/s Bateman., Engineering (India) Private Limited (hereinafter referred to as 'Demerged Company') will merge with M/s. Tenova India Private Limited (hereinafter referred to as 'Resulting Company').
(2.) The Details of Share Capital, Shareholders, Secured &Unsecured Creditors of the Companies are as under:
(3.) The Demerged Company is a Private Limited Company having its registered office at No. 94/3, TTK Road, Alwaarpet, Chennai-600018. The Resulting Company is a Private Limited Company, having its registered office at No. 94/3, TTK Road, Alwaarpet, Chennai-600018. The main object of the Petitioner Company as set out in its Memorandum of Association, is to carry on the business to develop implement manufacture, assemble, develop, select, license, maintain, fabricate, services, market, exchange, support, design, convert, alter, modify, export, import, purchase, sell or lease and otherwise deal in computer software including to develop and engineering designs electronic, electrical mechanical measurement instrument to manage and to supervise companies and other enterprises. The object of the Resulting Company is to carry on the business as manufacturing, assemblers, buyers, sellers, importers, exporter, repairs, job workers, lessors, consultants, disinters, engineers, commission agents etc.;