K. Anantha Padmanabha Swamy, Member - (1.) Under consideration are two Company Petitions filed before the Hon'ble High Court of Kerala under the provisions of the Companies Act, 1956 which stood transferred to this tribunal pursuant to the Companies (Transfer of Proceeding Proceedings) Rules, 2016 and renumbered as TP(HC) /215&2016/CAA/2017. The purpose of filing the petitions is to obtain the sanction to the Scheme of Amalgamation (hereinafter referred to as 'Scheme') by virtue of which M/s. Vijas Infrastructures Private Limited (hereinafter referred as 'Transferor Company') is proposed to be amalgamated, merged and vested with M/s. Ottapath Projects And Developers Private Limited (hereinafter referred as 'Transferee Company') as a going concern.
(2.) The Authorised and issued, subscribed & paid up share capital of the Transferor and the Transferee Company and secured/ unsecured creditors are as under: JUDGEMENT_800_LAWS(NCLT)1_2018_1.html
(3.) The Transferor Company is a Private Limited Company, having its registered office at No.2A, Enarc Apartments, Marar Road, Thrissur, Kerala - 680001 and engaged in the business of infrastructure development and all types of housing projects etc. The Transferee Company is a Private Limited Company, having its registered office at No.12/759-1, Ottapath House, near Subramania Temple, Thaikkattussery, Thrissur, Kerala- 680306 and engaged in the business of project and property developers, to act as builders, construction of all types of villas, apartments, residential and commercial spaces etc. The Board of Directors of the Petitioner Companies vide their respective resolutions dated 02.02.2016 approved the said Scheme of Amalgamation.;