IN RE Vs. ASIAN PAINTS (INTERNATIONAL) LIMITED

JUDGEMENT

(1.) Heard the learned counsel for the parties. No objector has come before this Tribunal to oppose the Scheme and nor any party has controverted any averments made in the Petition to the merger of Asian Paints (International) Limited ('Transferor Company') with Asian Paints Limited ('Petitioner Company' or 'Transferee Company') pursuant to a scheme of amalgamation between the Transferor Company and the Transferee Company ('Scheme') .

(2.) The Transferor Company is a private company limited by shares incorporated on September 3, 1999 at Mauritius and has its registered office at 10th Floor, Standard Chartered Tower, 19 Cybercity, Ebene, Mauritius. Further, the Transferor Company is a wholly owned subsidiary of the Petitioner Company.

(3.) The sanction of the Hon'ble Tribunal is sought under section 230 to 232 and section 234 and other applicable provisions of the Companies Act, 2013 to the Scheme involving inbound merger of the Transferor Company having filing number 25494/6184 with Registrar of Companies, Mauritius with the Petitioner Company having CIN L24220MH1945PLC004598.