IN RE Vs. TIRUPATI BUSICOM PVT LTD AND ORS
LAWS(NCLT)-2017-6-173
NATIONAL COMPANY LAW TRIBUNAL
Decided on June 01,2017

IN RE Appellant
VERSUS
TIRUPATI BUSICOM PVT LTD AND ORS Respondents

JUDGEMENT

- (1.) This joint petition filed by the companies above named has come up finally before us for the purpose of the approval of the Scheme of Amalgamation, as contemplated between the companies and its shareholders by way of amalgamation of the Transferor Company/Petitioner No. 1 with Transferee Company/Petitioner No. 2.
(2.) The Transferor Company M/s. Tirupati Busicom Pvt. Ltd. was incorporated on 24.07.2000 under the provisions of The Companies Act 1956 and its registered office is situated at 15A/38W.E.A. Saraswati Marg, Karol Bagh, New Delhi-110005.
(3.) The Transferee Company M/s. Lucere Lighting Solution Private Limited was incorporated on 03.07.2006 under the name of "L.D. Glass Pvt. Ltd." The name of the company was subsequently changed to the present name vide a fresh incorporation certificate dated 28.10.2014 under the provisions of The Companies Act 2013 and its registered office is situated at 15A/38, Saraswati Marg W.E.A. Karol Bagh, New Delhi-110005.;


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