JUDGEMENT
Ashok Kumar Mishra, Member -
(1.) Originally this Petition was filed before the Hon'ble High Court of Karnataka and it was numbered as Co. P. No. 190/2016. Subsequently as per Notification No. GSR. 1119 (E) : MANU /DCAF/0145/2016 dated 7th December 2016 issued by the Ministry of Corporate Affairs, New Delhi, the said case is transferred to this Tribunal and renumbered as T.P. No. 195/2017.
This Company Petition is filed on behalf of the Petitioner Company under Section 391-394 of the Companies Act, 1956 read with Rule 9 of the Companies (Court) Rules, 1959, praying to order for sanctioning the Scheme of Amalgamation of the Display Bazaar.com E-Commerce Private Limited (Transferor Company No. 1) and Multilink Properties Private Limited (Transferor Company No. 2) and Multilink Estate Private Limited (Transferor Company No. 3) and Ensemble Furniture Solutions Private Limited (Petitioner/Transferor Company No. 4) and Ensemble Furniture Limited (Transferor Company No. 5) and Ensemble Real Estate Limited (Transferor Company No. 6) and Ensemble India Private Limited (Transferor Company No. 7) with Ensemble Infrastructure India Limited (Transferee Company) and shall be binding upon all the Shareholders, Creditors and all other persons of the Petitioner Company.
(2.) The averments made in the Company Application are briefly described hereunder:-
The Petitioner Company seeks an order for sanctioning the Scheme of Amalgamation of DISPLAYBAZAAR.COM E-COMMERCE PRIVATE LIMITED (Transferor Company No. 1) and MULTILINK PROPERTIES PRIVATE LIMITED (Transferor Company No. 2) and MULTILINK ESTATE PRIVATE LIMITED (Transferor Company No. 3) and ENSEMBLE FURNITURE SOLUTIONS PRIVATE LIMITED (Petitioner/Transferor Company No. 4) and ENSEMBLE FURNITURE LIMITED (Transferor Company No. 5) and ENSEMBLE REAL ESTATE LIMITED (Transferor Company No. 6) and ENSEMBLE INDIA PRIVATE LIMITED (Transferor Company No. 7) with ENSEMBLE INFRASTRUCTURE INDIA LIMITED (Transferee Company). The Scheme of amalgamation is shown as Annexure A.
(3.) The Petitioner Company was incorporated on 6th September, 2005 as the Private Limited Company under the name, ESSENZA FURNITURE SOLUTIONS PRIVATE LIMITED. Subsequently the name was changed to ENSEMBLE FURNITURE SOLUTIONS PRIVATE LIMITED on 21st September, 2006 and obtained Certificate of Incorporation vide bearing CIN No. U1539KA2005PTC037149.;
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