- (1.) These Company Petitions are filed on behalf of the Petitioner Companies under Section 230 and 232 of the Companies Act, 2013 praying to order for sanctioning the Scheme of Amalgamation whereby DARSHITA HAPPY HOMES PRD/ATE LIMITED (Petitioner / 1st Transferor Company) and DARSHITA INDIA HAPPY HOMES PRIVATE LIMITED (Petitioner / 2nd Transferor Company) being merged with DARSHITA SOUTHERN INDIA HAPPY HOMES PRIVATE LIMITED (Petitioner /Transferee Company) so has to be binding on all the Shareholders and the secured and unsecured creditors of the Petitioner Companies.
(2.) The averments made in the Company Petitions are briefly described hereunder:-
(3.) The Petitioner Companies seek an order for sanctioning the Scheme of Amalgamation of DARSHITA HAPPY HOMES PRTVATE LIMITED (Petitioner / 1st Transferor Company) and DARSHITA INDIA HAPPY HOMES PRIVATE LIMITED (Petitioner / 2nd Transferor Company) with DARSHITA SOUTHERN INDIA HAPPY HOMES PRIVATE LIMITED (Petitioner /Transferee Company) as per the Scheme at Annexure A in the respective Company Petitions. The Petitioner / Transferee Company in CP(CAA) 13/BB/2017 was incorporated on 13th September,2004 under the name and style as BIG SOUTHERN INDIA MALLS PVT LTD having its Registered office at 1008, Chiranjiv Tower, 43, Nehru Place, New Delhi, India. Subsequently the Company changed its name to DARSHITA SOUTHERN INDIA HAPPY HOMES PIUVATE LIMITED on 16th November, 2016 and subsequently on 16.12.2016 the Registered office of the company has been shifted to 4th floor, salarpuria Windsor, no.3, Ulsoor Road, Bengaluru-560042 and obtained Certificate of Incorporation vide bearing CINNo. U70100KA2004PTC098521.;