IN RE Vs. FMC INDIA PRIVATE LIMITED

JUDGEMENT

(1.) This Company Petition was filed on behalf of the Petitioner Company under Section 230 and 232 of the Companies Act, 2013, praying to order for sanctioning the Scheme of Arrangement of the Transferor Company and the Petitioner/Transferee Company and shall be binding upon all the Shareholders and Creditors of the Petitioner Company.

(2.) The averments made in the Company Petition are briefly described hereunder:-

(3.) The Petitioner Company seeks an order for sanctioning the Scheme of Arrangement of CHEMINOVA INDIA LIMITED (Transferor Company) and FMC INDIA PRIVATE LIMITED (Petitioner/Transferee Company) whereunder Commercial Division (comprising the Supply Chain Division and R&D Division) of Cheminova India Limited (Transferor Company) is proposed to be demerged into FMC India Private Limited (Petitioner/Transferee Company) and shall be binding upon all the Shareholders and Creditors of the Petitioner Company. The Scheme of Arrangement is shown as Annexure A.