- (1.) This joint petition filed by the companies above named has come up finally before us on 20.03.2017 for the purpose of the approval of the scheme of arrangement, as contemplated between the companies and its shareholders by way of amalgamation of the Transferor Company with Transferee Company and demerger of demerged undertaking of Transferee Company into Resulting Company.
(2.) The transferor company/Petitioner No. 1, Su Estates Pvt. Ltd. Was incorporated on 13th February, 2006 under the provisions of the Companies Act, 1956 in the National Capital Territory of Delhi and its registered office is situated at A-11, 1 ST Floor, Neeti Bagh, New Delhi-110049.
(3.) The transferee company/Petitioner No. 2, Ireo Pvt. Ltd. Was incorporated on 15th March 2004 under the name of "Orange Realty Pvt. Ltd" under the provisions of the Companies Act, 1956 in the National Capital Territory of Delhi. The name of the Company was subsequently changed to "Ireo Reality Pvt. Ltd." on l8.09.2009 and again the company changed its name to the present name "Ireo Pvt. Ltd." vide a fresh incorporation certificate dated 9th October 2009. Company's registered office is situated at A-11, 1st Floor, Neeti Bagh, New Delhi-110049.;