IN RE Vs. MANIPAL HOSPITALS (WHITEFIELD) PRIVATE LIMITED

JUDGEMENT

(1.) These Company Petitions are filed by Manipal Hospitals (Whitefield) Private Limited (CP (CAA) NO. 36/BB/2017) , Manipal Hospitals (Jaipur) Private Limited (CP (CAA) NO. 50/BB/2017) and Manipal Health Enterprises Private Limited (CP (CAA) NO. 49/BB/2017) under Section 230 and 232 r/w Section 66 of the Companies Act, 2013 praying to order for sanctioning the Composite Scheme of Arrangement among the companies MANIPAL HOSPITALS (WHITEFIELD) PRIVATE LIMITED (Petitioner Company in CP(CAA) No. 36/BB/17) , MANIPAL HEALTH ENTERPRISES PRIVATE LIMITED (Petitioner Company in CP(CAA) No. 49/BB/17) and MANIPAL HOSPITALS (JAIPUR) PRIVATE LIMITED (Petitioner Company in CP(CAA) No. 50/BB/17) which shall be binding upon all the Shareholders and Creditors of the Petitioner Companies.

(2.) The averments made in the Company Petitions are briefly described hereunden-

(3.) The Petitioner Companies seek an order for sanctioning the Composite Scheme of Arrangement among the companies MANIPAL HOSPITALS (WHITEFIELD) PRIVATE LIMITED (Petitioner Company in CP (CAA) No. 36/BB/17) , MANIPAL HEALTH ENTERPRISES PRIVATE LIMITED (Petitioner Company in CP(CAA) No. 49/BB/17) and MANIPAL HOSPITALS (JAIPUR) PRIVATE LIMITED (Petitioner Company in CP(CAA) No. 50/BB/17) . The composite scheme of Arrangement is shown in Annexure -A.