PRAMOD FOODS PRIVATE LIMITED Vs. NIL

JUDGEMENT

(1.) IN both these petitions, the petitioner - M/s. Pramod Foods Private Limited ('transferor company') and the petitioner - M/s.John Distilleries Limited ('transferee company') have sought for sanction of the Scheme of Amalgamation at Annexure -A, so as to be binding on the transferor company and the transferee company and their respective shareholders and creditors and all other persons. Hence, both the petitions are heard together and are being disposed of by this order.

(2.) THE transferor company was incorporated on 19.6.1985 under the provisions of the Companies Act, 1956 with the Registrar of Companies, Karnataka, Bangalore to carry on the business of manufacture, conversion, procession, production, packing, refining, maintaining, exporting, importing, buying, selling, rendering of services of all and every Kind and acting as agents of all types and forms of food stuffs and eatables including biscuits, bread, cakes, pastries etc. The registered office of die transferor company is situate at No. 17/1, Campbell Road, Austin Town, Bangalore - 560047.

(3.) THE Board of Directors of the petitioner -companies have approved and adopted the Scheme of Amalgamation in their respective Board Meetings held on 25.7.2008, by virtue of which the transferor company is proposed to be merged with the transferee company subject to confirmation of this Court.