TOPHILL DEVELOPERS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THESE petitions are disposed of by this common order for the sake of convenience.

(2.) THERE are in all eight petitioners. Each of the petitioners have sought approval of a Scheme of amalgamation, whereby the following petitioners who are hereinafter referred to as the Transferor Company no.1 to 7 , respectively, seek amalgamation with M/s Chinmayee Estate Developers and Finance Private Limited, hereinafter referred to as the Transferee Company . <FRM>JUDGEMENT_467_LAWS(KAR)4_20141.htm</FRM>

(3.) THE petitioner was incorporated in the year 1993, under the Companies Act, 1956, in the State of Karnataka. It has its registered office at No.29/1 and 29/2, H.M.Strafford, 7th Cross, Vasanth Nagar, Bangalore 560 052.