GDA TECHNOLOGIES LIMITED Vs. STATE

JUDGEMENT

(1.) This Company Petition is preferred under Sections 391 and 394 of the Companies Act, 1956, read with Rules 9,11(a)(10) and 79 of the Company Court Rules, 1959, for sanctioning the scheme of amalgamation with effect from the Appointed Date. The scheme of amalgamation (in short the Scheme) is appended as Annexure F to these petitions.

(2.) The petitioner in this petition is the transferor company. The transferee company, i.e., Larsen & Toubro Infotech Limited, has its registered office at L&T House, Ballard Estate, Mumbai - 400 001. It is stated that the transferor company is a wholly owned subsidiary of the transferee company.

(3.) A perusal of the records show that the petitioner has complied with the prescribed procedure. Certificate of the Chartered Accountant dated 31.07.2015 has been filed stating therein that the transferor company has no secured as well as unsecured creditors, which is appended as Annexure No.I to this Petition.