IN RE: SAVA HEALTHCARE LTD. Vs. STATE

JUDGEMENT

(1.) The captioned are the petitions filed by three companies for obtaining a sanction of this court to the Scheme of Arrangement in the nature of Amalgamation under Sections 391 to 394 of the Companies Act, 1956. The Scheme of Amalgamation is amongst Sava Health Care Limited and Sava Private Limited-the two transferor companies - the petitioners of Company Petition No. 63 of 2014 and Company Petition No. 64 of 2014, and Angha Pharma Private Limited-the transferee company-the petitioner of Company Petition No.65 of 2014.

(2.) All the three petitions being necessarily interconnected, they were heard together and are considered simultaneously by this common order.

(3.) Sava Health Care Limited, the First Transferor Company in Company Petition No.63 of 2014 was incorporated on 21/02/1989, as a Private Limited Company in the name of Biodeal Laboratories Private Limited, thereafter its name was changed to Sava Health Care Private Limited and thereafter it was converted into Public Limited Company and the name Sava Health Care Limited is the current name under which it stands incorporated. Sava Private Limited, Second Transferor Company in Company Petition No.64 of 2014 was incorporated on 17/09/2009, as a Private Limited Company in the name of Sava Infotech Private Limited, thereafter its name was changed to Sava Private Limited under which it stands incorporated and vide a special resolution the registered office of the Company was shifted from the State of Maharashtra to the State of Gujarat vide a certificate dated 10/05/2013 under section 8(3) of the Companies Act, 1956. Anagha Pharma Private Limited, the Transferee Company in Company Petition No.65 of 2014 was incorporated on 25/10/2004, as a Private Limited Company in the name of Anagha Pharma Private Limited under which it stands incorporated and vide a special resolution the registered office of the Company was shifted from the state of Maharashtra to the State of Gujarat vide a certificate dated 10/05/2013 under section 18(3) of the Companies Act, 1956. The respective petitions give the details of share capital of all the three petitioner companies in the respective petitions.