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", Hero Future Energies Private Limited was incorporated on 18.102012 under the provisions of companies Act, 1956, having its registered office at Plot No. 202, Third Floor, Okhla Industrial Estate, Phase-Ill, New Delhi-110020, India.
(3.) The "Transferee Company, Clean Solar Power (Hiriyur) Private Limited was incorporated under the Companies Act, 1956 on 06.06.2013. The registered office of the company is situated at Plot No. 201, First Floor, Okhla Industrial Estate, Phase-Ill, New Delhi-110020.;