Ashok Kumar Mishra, Member - (1.) These Company Petitions were filed on 26th May, 2017 behalf of the Petitioner Companies under Section 232 of the Companies Act, 2013, praying to order for sanctioning the Scheme of Arrangement of the Petitioner/Demerged Company and the Petitioner/Resulting Company and shall be binding upon all the Shareholders and Creditors of the Petitioner Companies.
(2.) The averments made in the Company Petitions are briefly described hereunder:- These Company Petitions are filed on behalf of the Petitioner Companies under Section 232 of the Companies Act, 2013 praying to order for sanctioning the Scheme of Arrangement of PEPPERL & FUCHS (INDIA) PRIVATE LIMITED (Petitioner/Demerged Company) and PEPPERL & FUCHS FACTORY AUTOMATION PRIVATE LIMITED (Petitioner/Resulting Company) for purposes of considering the scheme of Arrangement etc. where under Factory Automation Division of Pepperl and Fuchs (India) Private Limited is proposed to be demerged into Pepperl and Fuchs Factory Automation Private Limited and shall be binding upon all the Shareholders and Creditors of the Petitioner Companies. The Scheme of Arrangement is shown as Annexure A in the respective Company Petitions.
(3.) The Petitioner/Demerged Company was originally incorporated on 21st December, 1990 under the name and style, PEPPERL & FUCHS (INDIA) PRIVATE LIMITED with the Registrar of Companies New Delhi and Subsequently on 13th September 2000 the Company shifted its Registered Office to the State of Karnataka.;