Ravikumar Duraisamy, Member - (1.) This Petition was filed under Sections 391 & 394 of the Companies Act, 1956 before the Hon'ble High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh seeking for sanction of the Scheme of Amalgamation between the Transferor Company and Transferee Company so as to be binding on all the shareholders and creditors of the Petitioner Companies.
(2.) Subsequent to the transfer of the case from the Hon'ble High Court of Judicature at Hyderabad, the case was posted for hearing on 02.02.2017, 03.03.2017 and on 10.03.2017, the matter was reserved for Orders.
(3.) The Transferor Company was incorporated under the provisions of the Companies Act, 1956 on 15.12.2010 as a Private Limited Company, in the name and style of Gulbarga Power Private Limited. The Registered Office of the Petitioner company on incorporation was situated at 8-2-472/B/2, Road No. 1, Banjara Hills, Hyderabad - 500 034. The Registered office of the Petitioner Company was shifted to its current registered office address that is Reliance Majestic, Road, No. 10, Banjara Hills, Hyderabad, Telangana - 500 024, India on 01.05.2012.;