- (1.) These Company Petition is filed on behalf of the Petitioner Company under Section 230-232 of the Companies Act, 2013 read with Companies (Compromises, Arrangement and Amalgamation) Rules, 2016 praying to order for sanctioning the scheme of Amalgamation of the Transferor Company with the Transferee Company and shall be binding upon all the Shareholders and Creditors of the Company.
(2.) The averments made in the Company Petition are briefly described hereunder;-
(3.) The Petitioner Company seeks an order for sanctioning the Scheme of Amalgamation of Homeward Residential Corporation India Private Limited (Transferor Company) with Ocwen Financial Solutions Private Limited (Transferee Company) . The Scheme of Amalgamation is shown as Annexure-A.;