V. Nallasenapathy, Member - (1.) The Counsel for the Applicants states that the present Scheme is a Scheme of Amalgamation of wholly owned subsidiary companies namely, Mahindra Forgings Global Limited (Transferor Company-1), Mahindra Forgings International Limited (Transferor Company-2), Mahindra Gears and Transmissions Private Limited (First Applicant Company or Transferor Company-3) and Crest Geartech Private Limited (Second Applicant Company or Transferor Company-4) with their holding company namely Mahindra CIE Automotive Limited (Third Applicant Company/Transferee Company) and their respective Shareholders under the provisions of Sections 230 to 232 and 234 of the Companies Act, 2013.
(2.) The Counsel for the Applicants further submit that Transferor Company-1 was incorporated on 5th December 2006 under the provisions of Mauritius Companies Act, 2001. The Registered Office of the Transferor Company 1 is situated at IFS Court, Bank Street, Twenty Eight Cybercity, Ebene 72201, Mauritius and Transferor Company-2 was incorporated on 21st August 2006 under the provisions of Mauritius Companies Act, 2001. The Registered Office of the Transferor Company 1 is situated at IFS Court, Bank Street, Twenty Eight Cybercity, Ebene 72201, Mauritius.
(3.) The Counsel for the Applicants further states that the Transferor Company-1 and Transferor Company-2 are investment holding companies.;