Ratakonda Murali, Member - (1.) This Application is filed on behalf of the Applicant Company under Section 230 and 232 of the Companies Act, 2013 read with Rule 3 of the Companies (Compromises, Arrangement and Amalgamation) Rules, 2016, praying to order to direct that the meeting of Equity Shareholders and Unsecured Trade Creditors of the Applicant Company be held for considering the Scheme of Amalgamation, where under Invensys Development Centre India Private Limited (Transferor Company) to be merged with Schneider Electric Software India Private Limited (Applicant/Transferee Company) . The Scheme of Amalgamation shown as Annexure-F.
(2.) The averments made in the Company Application are briefly described hereunder:- The Applicant Company seeks an order for convening of the Meeting of Equity Shareholders and Unsecured Creditors for considering the Scheme of Amalgamation of Invensys Development Centre India Private Limited (Transferor Company) with Schneider Electric Software India Private Limited (Applicant/Transferee Company) in terms of Scheme of Amalgamation shown as Annexure-F.
(3.) It is further averred in the Application that the Applicant/Transferee Company was incorporated on 28th March 2000 under the name and style of Netgalactic Portal Solutions Private Limited with the Registrar of Companies, Karnataka. Subsequently on 9th May, 2003 the name of the company was changed to Skelta Software Private Limited. Again on 31st January, 2017 the name of the company was changed to Schneider Electric Software India Private Limited vide CIN bearing No. U72900KA2000PTC026794.The Registered office of the Applicant Company is situated at Salarpuria Touchstone, Survey No.l5A& Portion of Survey No. 14, P7, Kadubeesanahalli, Varthur Hobli, Bengaluru-560037;