S. K. Mohapatra, Member - (1.) This Joint application has been filed by the Petitioner Companies under Sections 230 and 232 of the Companies Act, 2013 read with the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 and the National Company Law Tribunal Rules, 2016, for the purpose of the approval of the Scheme of Amalgamation of the transferor company into Transferee Company.
(2.) The "Transferor Company", Cargill Global Trading India Private Limited was incorporated on 30.12.2002 under the provisions of companies Act, 1956, having its registered office at Y-65, Ground Floor, Hauz Khas, New Delhi-110016.
(3.) The "Transferee Company, Cargill India Private Limited was incorporated under the Companies Act, 1956 on 12.04.1996. The registered office of the company is situated at Y-65, Ground Floor, Hauz Khas, New Delhi-110016.;