H.P. Chaturvedi, Member - (1.) M/S. Jubilant Securities Private Limited ("Petitioner Company No. 1/Transferor Company "), is a private company incorporated under the Companies Act, 1956 (1956 Act), having its registered office at Plot No. 1A, Sector-16A, Noida-201301, Uttar Pradesh, India, PAN No. AAACH3072J. The Petitioner Company No. 1/Transferor Company was incorporated on September 15th, 1989.
(2.) M/S. JSPL Life Science Services and Holdings Private Limited ("Petitioner Company No. 2/Transferor Company"), is a private company incorporated on 15.11.2016 under the Companies Act, 2013 (Act), having its registered office at Plot No. 1A, Sector-16A, Noida - 201301, Uttar Pradesh, India. Petitioner Company No. 2/Transferee Company is a wholly owned subsidiary of the Petitioner Company No. 1/Transferor Company.
(3.) The Petitioner Companies have filed this joint petition under Sections 230 - 232 of the Companies Act, 2013 read with National Company Law Tribunal Rules, 2016, along with the Companies (Companies, Arrangements and Amalgamations) Rules, 2016 praying for sanction of the proposed Scheme of Arrangement vide which the Demerged Undertaking of Petitioner Company No. 1/Transferor Company will stand transferred to and vest with Petitioner Company No. 2/Transferee Company.;