IN RE Vs. JAYAVERA FOODS PRIVATE LIMITED

JUDGEMENT

(1.) Under consideration are two Company Petitions filed before the Hon'ble Madras High Court under the provisions of the Companies Act, 1956 which stood transferred to this tribunal pursuant to the Companies (Transfer of Proceeding Proceedings) Rules, 2016 and renumbered as TCP/32&33/CAA/2017. The purpose of filling the petitions is to obtain the sanction to the Scheme of Amalgamation (hereinafter referred to as 'Scheme') by virtue of which M/s. Jayavera Foods Private Limited (hereinafter referred as 'Transferor Company') is proposed to be amalgamated, merged and vested with M/s. Veanus Corn Products Private Limited (hereinafter referred as 'Transferee Company') as a going concern.

(2.) The Authorised and issued, subscribed & paid up share capital of the Transferor and the Transferee Company are as under:

(3.) Both the companies are Private Limited Companies having their registered office is situated at S.No. 274/2CB, Pannur Village, Madharapakkam Village, Gummidipoondi Taluk, Thiruvallur, Chennai-601202 IN and the Board of Directors of the Transferor Company and Transferee Company vide their resolutions dated 3rd day of September, 2016 respectively approved the said scheme of Amalgamation. Both the companies are engaged in the business of manufacturing, preserving, reigning, packing, bottling, prepare, manipulate, treat, market, import, export, improve, produce, process, prepare, buy, sell, deal in all etc.