- (1.) Company Petition bearing No. 164/2010 in Company Application No. 173/2016 was filed on behalf of Petitioner Company before the Hon'ble High Court of Karnataka at Bengaluru. Consequent upon issuing of Notification No. GSR111(E) dated 7th December 2016 by the Ministry of Corporate Affairs. New Delhi, this petition is transferred from the file of Hon'ble High Court of Karnataka to this Tribunal and it is renumbered as T.P. No. 185/2017 on the file of this Tribunal.
(2.) The averments made in the Company Petition are briefly described hereunder:- This Company Petition is filed under section 391-394 of the Companies Act, 1956 for sanction of Composite Scheme of Amalgamation. The petitioner is Transferee Company. The scheme involves amalgamation of DISCOVERTURE SOLUTIONS L.L.C. (Transferor Company No. 1) and RELATIONAL SOLUTIONS INC (Transferor Company No. 2) which are wholly owned subsidiaries of the Petitioner Company to be merged with Petitioner Company by virtue of considering the Composite Scheme of Amalgamation. A copy of the Composite Scheme of Amalgamation is produced and marked as Annexure-A.
(3.) It is averred in the Company Petition that, the Petitioner Company/Transferee Company was incorporated under the Companies Act, 1956 as a private company on 5th August 1999 under the name and style of MindTree Consulting Private Limited. Subsequently, Mind Tree Consulting Private Limited ceased to be a private company and converted as Limited Company and changed to MindTree Consulting Limited on 6th November 2006. Again the name of the Transferee Company was changed to Mindtree Limited on 28th March 2008. The Registered Office of the Transferee Company is situated at Global Village, RVCE Post, Mysore Road, Bengaluru-560059.;