K. Anantha Padmanabha Swamy, Member - (1.) Under Consideration are two Company Petition nos. CP/186&187/CAA/2017 filed under section 230 of the Companies Act, 2013 r/w the Companies (Compromises, Arrangements and Amalgamations) Rules 2016. The instant petitions pertain to the proposed Scheme of amalgamation by virtue of which M/s. Saint Gobain Research India Private Limited (hereinafter referred as 'Transferor Company') is proposed to be amalgamated with M/s. Saint Gobain India Private Limited (hereinafter referred as 'Transferee Company') .
(2.) The Authorised and issued, subscribed & paid up share capital of the Transferor and the Transferee Company are as under: JUDGEMENT_837_LAWS(NCLT)12_2017_1.html
(3.) Both the companies are Private Limited Companies having their registered office is situated at Sigapi Aachi Building, Floor No.7, 18/3, Rukmani Lakshmipathy Road, Egmore, Chennai-600008. The Transferor Company is engaged inter-alia in research and in facilitating improvement in technology in the fields of high performance materials, glass, building materials, allied products and other emerging fields etc. The Transferee Company is engaged, inter-alia in the business of manufacturing of glass, providing false ceiling and drywall solutions, manufacture of Alumina Zirconia Fused cost Refractories and Sintered Refractories mainly for the glass industry and also manufacture of radiation sensing devices and detectors etc. the Board of Directors of the Transferor Company and Transferee Company vide their resolutions dated 07.03.2017 and 09.03.2017 respectively approved the said scheme of Amalgamation.;