THANTIYADI REALTORS PRIVATE LIMITED, REP. BY ITS DIRECTOR MR. R. VISWANATHAN Vs. SOMASIMARA REALTORS PRIVATE LIMITED, REP. BY ITS DIRECTOR MR. V. JAGGANNATHAN

JUDGEMENT

(1.) These Company Petitions are filed by Transferor Company and Transferee Company to sanction the Scheme of amalgamation so as to be binding on all the Equity Shareholders and creditors of the transferee Company, and to dissolve the transferor company without the process of winding up.

(2.) The Petitioner, M/s. Thantiyadi Realtors Private Limited in C.P. No. 327 of 2010 is the Transferor Company, and in C.P. No. 328 of 2010, the Petitioner, M/s. Somasimara Realtors Private Limited is the Transferee Company.

(3.) M/s. Thantiyadi Realtors Private Limited was incorporated on 29.03.2007 with its registered office at No. 21, II Main Road, Gandhi Nagar, Chennai. Whereas, the transferee company M/s. Somasimara Realtors Private Limited, was incorporated on 03.01.2007 with its registered office at No. 21, II Main Road, Gandhi Nagar, Chennai.