IN RE: NIIT LIMITED AND ORS. Vs. STATE

JUDGEMENT

(1.) The office has raised an objection that the total number of Equity Shareholders of NIIT Limited is not known from the list as there is no serial number.

(2.) THIS is first motion joint Application under Sections 391 to 394 of the Companies Act, 1956 ("Act") in connection with the Scheme of Arrangement ("Scheme") of NIIT Limited (hereinafter referred to as the Transferor Company), Evolv Services Limited (hereinafter referred to as the Amalgamating Company No. 1), Scantech Evaluation Services Limited (hereinafter referred to as the Amalgamating Company No. 2), NIIT Online Learning Limited (hereinafter referred to as the Amalgamating Company No. 3) with Hole -In -The -Wall Education Limited (hereinafter referred to as the Transferee Company) and their respective Shareholders and Creditors (hereinafter all Companies collectively referred to as Applicant Companies). A copy of the proposed Scheme has been enclosed along with the Application.

(3.) THE details with regard to the date of incorporation of Applicant Companies, their Authorized, Issued, Subscribed and Paid up Capital have been set out in the present Application.