Ch. Mohd Sharief Tariq, Member - (1.) Under consideration are Three Company Petitions no:CP/182, 183, & 184/ CAA/2017. The Petitions have been filed under section 230 of the companies Act, 2013 r/w the companies (Compromises, Arrangements ancl, Amalgamations) Rules, 2016. The purpose of the company petitions is to obtain sanction of the scheme of Amalgamation (in Short, 'Scheme') by virtue of which M/s. Century Investments Private Limited (hereafter referred to as 'Transferor Company-1') and M/s. Deal Investments Private Limited (hereafter referred to as 'Transferor Company-2') are proposed to be merged, amalgamated and vested in M/s. M/s. Tamarai Credit and Investments Private Limited (hereafter referred to as 'Transferee Company') as a going concern.
(2.) The Details of Share Capital, Shareholders, Secured & Unsecured Creditors of the Companies are as under:
(3.) The Transferor Companies No.l, 2 and Transferee Company are Private Limited Companies having registered office at 383, Kamaraj Road, Uppilipalayam, and Couibatore-641015. The Transferor Companies No. 1, 2 and Transferee Company are engaged in business of Finance and Investments. The Board of directors of petitioner companies vide its resolution dated 31.01.2017 approved the said scheme of Amalgamation.;