- (1.) This Company Application is jointly filed on behalf of the Applicant Companies, praying to order to dispense with the convening of the meeting of the Equity Shareholders and Unsecured Creditors of the Applicant Companies i.e. Transferor/Transferee Companies for approving the Scheme of Amalgamation, where under the Transferor Company SANKALP & KPIT SEMICONDUCTOR PRIVATE LIMITED is proposed to be merged with Transferee Company SANKALP SEMICONDUCTOR PRIVATE LIMITED for purposes of considering the composite scheme of amalgamation etc.
(2.) This Application is coming up for orders this day, the Tribunal made the following orders :- "The averments made in the Company Application are briefly described hereunder:- The Applicant Companies seeks an order to dispense with convening of meeting of Equity Shareholders, Secured & Unsecured Creditors of the Applicant Companies i.e. Transferor/Transferee Companies for approving the scheme of amalgamation of SANKALP & KPIT SEMICONDUCTOR PRIVATE LIMITED which is proposed to be merged with Transferee Company SANKALP SEMICONDUCTOR PRIVATE LIMITED in terms of Scheme of Amalgamation shown as Annexure -E."
(3.) It is further averred in the Company Application that the Transferor Company was incorporated as a private company under the name and style of SANKALP & KPIT SEMICONDUCTOR PRIVATE LIMITED on 6th June, 2012 in the State of Karnataka and obtained Certificate of Incorporation from the Registrar of Companies, Karnataka bearing CIN No. U32109KA2012PTC064260.;