- (1.) The Company Petition is filed on behalf of the Petitioner Company under Section 230-232 of the Companies Act, 2013 praying to order for sanctioning the Scheme of Amalgamation of the Petitioner / Transferor Company with the Transferee Company and shall be binding upon all the shareholders and creditors of the Petitioner Company.
(2.) The averments made in the Company Petition are briefly described hereunder:-
(3.) The Petitioner / Transferor Company seeks an order for sanctioning the Scheme of Amalgamation of Kautex Plastic Technology Gujarat Private Limited (Petitioner/Transferor Company) with Textron India Private Limited (Transferee Company) . The Scheme of Amalgamation is shown as Annexure-A.;