Ashok Kumar Mishra, Member - (1.) This Company Petition was filed on behalf of the Petitioner/Transferee Company under Section 230 and 232 of the Companies Act, 2013, praying to order for sanctioning the Composite Scheme of Amalgamation & Arrangement of the Transferor Companies with the Petitioner/Transferee Company and shall be binding upon all the Shareholders and Creditors of the Petitioner/Transferee Company.
(2.) The averments made in the Company Petition are briefly described hereunder:- The Petitioner Company seeks an order for sanctioning the Composite Scheme of Amalgamation & Arrangement of NANDOS SERVICES INDIA PRIVATE LIMITED (Transferor Company No. 1), JANPATH RESTAURANTS PRIVATE LIMITED (Transferor Company No. 2) and NANDO'S KARNATAKA RESTAURANTS PRIVATE LIMITED (Petitioner/Transferee Company) whereunder Nandos Services India Private Limited (Transferor Company No. 1) is proposed to be merged with Nandos Karnataka Restaurants Private Limited (Petitioner/Transferee Company) and Restaurant Division of Janpath Restaurants Private Limited (Transferor Company No. 2) is proposed to be demerged with Nandos Karnataka Restaurants Private Limited (Petitioner/Transferee Company) and shall be binding upon all the Shareholders and Creditors of the Petitioner Company.
(3.) It is averred that the Transferor Company No. 1 was incorporated on 28th January 2014 as per the provisions of the Companies Act, 1956 under the name and style of NANDOS SERVICES INDIA PRIVATE LIMITED in New Delhi and obtained Certificate of Incorporation vide bearing CIN No. U74140DL2014FTC264134.;