S.K. Mohapatra, Member - (1.) This Joint application has been filed by the Applicant Companies under Sections 230 and 232 of the Companies Act, 2013 read with the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 and the National Company Law Tribunal Rules, 2016, for the purpose of the approval of the Scheme of Arrangement, as contemplated for transfer of "PVC fittings manufacturing division" (herein after called "demerged undertaking") of the demerged company into Resulting company.
(2.) The "Demerged Company", Aakash Pipes Private Limited was incorporated on 17th December, 1999 under the provisions of companies Act, 1956 having its registered office at C-105, Ground Floor, Anand Vihar Delhi-110092.
(3.) The "Resulting Company" Suridhi Industries Private Limited was incorporated under the Companies ACT, 2013 on 24th March 2017. The registered office of the company is situated at C-170 Anand Vihar, Shahdara, New Delhi 110092.;