VINAROM PRIVATE LIMITED Vs. NIL

JUDGEMENT

(1.) IN this petition filed under Sections 391 - 394 of the Companies Act, 1956 (the Act'), the petitioner -Vinarom Private Limited (transferee Company) has sought for sanction of the Scheme of Arrangement at Annexure -A by which Givaudan (India) Private Limited (first transferor Company) and Givaudan Flavours (India) Private Limited (second transferor Company) are proposed to be merged with the petitioner -Company.

(2.) I have heard the learned Counsel appearing for the petitioner and the learned Counsel appearing for the Registrar of Companies, Karnataka.

(3.) THE first transferor Company was incorporated on 20.07.1994 with the Registrar of Companies, Karnataka, under the name and style of "Givaudan -Roure (India) Private Limited" and subsequently, the name of the Company was changed several times. Presently, the name of the Company is "Givaudan (India) Private Limited" w.e.f. 31.05.2001. Its registered office is situate at 401 -410, 'A Wing, Bonanza Building, Sahar Plaza Complex, M.V. Road, Andheri (East), Mumbai - 400059. Its main object is to carry on the business of manufacturers, importers, exporters, buyers, sellers, merchants, distributors of and dealers in perfumes, fragrances, flavors, aromatics, essential oils, scents, essences, lotions, rouge, paints, sachets and salts and etc.