AON SERVICES INDIA PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) The present petition has been filed jointly under Sections 391, 393 and 394 of the Companies Act, 1956 (hereinafter referred to as 'the Act') by Aon Services India Private Limited (hereinafter referred to as 'Transferor Company No.1'), Aon Specialist Services Private Limited (hereinafter referred to as 'Transferor Company No.2'), Hewitt Human Resource Services Limited (hereinafter referred to as 'Transferor Company No.3'), Hewitt Outsourcing Services India Limited (hereinafter referred to as 'Transferor Company No.4'), Aon Consulting Private Limited (hereinafter referred to as 'Transferee/ Demerged Company') and Aon HR Services India Private Limited (hereinafter referred to as 'Resulting Company') seeking sanction of the scheme of arrangement (hereinafter referred to as 'the Scheme') between the Transferor Companies, Transferee/Demerged Company and Resulting Company.

(2.) The Transferor Companies, Transferee/Demerged Company and Resulting Company are hereinafter collectively referred to as 'Petitioner Companies'.

(3.) The scheme of arrangement provides for an arrangement by and among the Transferor Companies, Transferee/Demerged Company and Resulting Company and their respective shareholders and creditors with respect to the: