LAWS(KAR)-2016-11-68

COVERITY (INDIA) PRIVATE LIMITED, BENNIGANAHALLI, BENGALURU Vs. NIL

Decided On November 11, 2016
Coverity (India) Private Limited, Benniganahalli, Bengaluru Appellant
V/S
NIL Respondents

JUDGEMENT

(1.) This company petition is filed by Coverity (India) Private Limited (Transferor Company). The petitioner-company is before this Court seeking for approval of Scheme of Amalgamation of the petitioner-company with Synopsys (India) EDA Software Private Limited (the Transferee Company), which is at Annexure-A to the petition.

(2.) Heard the learned Counsel for the petitioner so also the arguments of learned Counsel for Official Liquidator and the learned Counsel representing the Registrar of Companies.

(3.) The petitioner-company was incorporated on Jan. 2, 2013 to carry on the business of sales of licences to software and technical support etc., amongst others as enumerated in the Memorandum and Articles of Association.