TTK PROPERTY SERVICES PRIVATE LIMITED Vs. NIL

JUDGEMENT

(1.) Company Petitions No.229/2012 and 230/2012 were disposed of vide order dtd. 22/2/2013. These two petitions were filed under Ss. 391-394 of the Companies Act, 1956 (hereinafter for short referred to as the "Act, 1956") seeking sanction to the Scheme of Arrangement of TTK Services Private Limited to TTK Property Services Private Limited. Company Petition No.229/2012 is by TTK Services Private Limited-the transferor Company and Company Petition No.230/2012 is by TTK Property Services Private Limited-the transferee Company.

(2.) This Court vide order dtd. 22/2/2013 allowed the petitions and the Scheme of Arrangement proposed by the transferor and transferee Companies is sanctioned by the Court.

(3.) The relevant portion of order dtd. 22/2/2013 reads as under: