Mohd. Sharief Tariq, Member - (1.) Under consideration are two Company Petitions filed under the provisions of erstwhile the Companies Act, 1956 which have been transferred from the Hon'ble High Court of Madras to this Tribunal pursuant to the Companies (Transfer of Pending Proceedings) Rules, 2016 and renumbered as TP (HC)/10 & 11/CAA/2017. The purpose of the Company Petitions is to obtain sanction of the Scheme of Amalgamation (in short, 'Scheme') by virtue of which M/s. Valeo India Private Limited (hereinafter referred to as 'Transferor Company') is proposed to be merged, amalgamated and vested in M/s. Valeo Lighting Systems India Private Limited (hereinafter referred to as 'Transferee Company') as a going concern.
(2.) The details of Share Capital and shareholders, Secured and Unsecured creditors of the Companies are as under:
(3.) The Transferor Company and the Transferee Company are Private Limited Companies having registered office at Block A, Tecci Park, No. 285, Rajiv Gandhi Salai, Sholinganallur, Chennai-600119 and the Board of Directors of petitioner companies vide its resolution dated 7th April, 2016 and 7th September, 2016 respectively approved the said scheme of Amalgamation.;