AIMIL SALES AND AGENCIES PRIVATE LIMITED AND AIMIL EXPORT AND SERVICES PRIVATE LIMITED AND AMIL PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) By this common order, I would be disposing of the above three company petitions filed under Section 391 (2) to 394 of the Companies Act, 1956. M/s. AIMIL Sales and Agency Private Limited is the petitioner in CP 116/95 and has filed the petition under Section 391 (2) to 394 ofthe Companies Act, 1956 for sanction of the scheme of amalgamation of the petitioner and M/s. AIMIL Export and Services Private Limited (hereinafter referred to as the transferor companies) with M/s. AIMIL Sales and Agency Private Limited (hereinafter referred to as the transferee company).

(2.) While CP No. 117/95 has been filed by M/s. AIMIL Exports and Services Private Limited for the aforesaid scheme of amalgamation, CP No. 118/95 has been filed by M/S. AIMIL Private Limited, transferee Company for approval of the above scheme of amalgamation.

(3.) The petitioner/transferor companies are engaged in the business of scientific instruments and hold agencies of a large number of foreign manufacturers ofthe scientific and goo technical instruments. The petitioner/transferor company, M/S. AIMIL Exports and Services Private Limited, derives inter alia income from exports of Scientific instruments and Consultancy Services.