IN RE Vs. INSIGHT TECHNOLOGIES PRIVATE LIMITED

JUDGEMENT

(1.) Heard on 06.02.2017, 30.03.2017, 06.06.2017, 18.07.2017, 01.08.2017, 16.08.2017, 13.09.2017,28.09.2017, 17.10.2017, 14.11.2017 29.11.2017 and 13.12.2017.

(2.) These two petitions were originally filed before the Hon'ble High Court of Kamataka at Bangalore, under Section 391 of Companies Act, 1956 and numbered as OP. No.669/2016 and 670/2016. Consequent upon notification of the Ministry of Corporate Affairs No. F.No.A-45011/14/2016-Ad.lV, dated 1st June, 2016, these cases have been transferred to this Tribunal and the same are numbered as TP No.286/2017 and TP No.287/2017. These two petitions are being disposed of by a common order as the issue involved in these two petitions are merging of one company with the other. Hence, we dispose of these cases by a common order.

(3.) The affidavit of the Director of the Transferor Company, which is the applicant/transferor in this case is filed.