- (1.) Originally this Company Petition was filed before the Hon'ble High Court of Karnataka and it was numbered as Co.P. No. 298/2016. Subsequently as per Notification No. GSR.1119 (E) 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. 219/2017.
(2.) The Petitioner/Transferor Company seeks an order for sanctioning the Scheme of Amalgamation where under TRIANZ IT & CLOUD SOLUTIONS PRIVATE LIMITED (Petitioner/Transferor Company) is proposed to be merged with TRIANZ HOLDINGS PRIVATE LIMITED (Transferee Company) and shall be binding upon all the Shareholders and Creditors of the Petitioner /Transferor Company and also on Transferee Company. The Scheme of Amalgamation is shown as Annexure A.
(3.) The averments made in the Company Petition are briefly described hereunder:-;