IN RE Vs. BEECHCRAFT INDIA PRIVATE LIMITED

JUDGEMENT

(1.) This Application is filed on behalf of the Applicant Company under Section 230 and 232 of the Companies Act, 2013 read with Rule 3 of the Companies (Compromises, Arrangement and Amalgamation) Rules, 2016, praying to order for dispensing with the convening of Meeting of Equity Shareholders and Unsecured Creditor of the Applicant Company for considering the Scheme of Amalgamation, where under Beechcraft India Private Limited which is Applicant/Transferor Company to be merged with Textron India Private Limited (Transferee Company). The Scheme of Amalgamation shown as Annexure-H.

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

(3.) Application in the form of affidavit is filed by the Applicant Company alleging that the Applicant Company was incorporated on 23rd April, 2010 as per the provisions of the Companies Act, 1956 under the name and style of Premium Aviation Support Services Private Limited with Registrar of Companies, Mumbai. Subsequently on 3rd November, 2010 the name of the Company was changed to Hawker Beechcraft India Private Limited. Again on 13th November, 2013 the name was again changed to Beechcraft India Private Limited. On 28th November, 2016 the registered office of the company was shifted to State of Karnataka. The Registered office of the Applicant Company is situated at 2nd Floor, No. 29, 80ft feet road, 4th Block, Koramangala, Bengaluru-560034.