IN RE Vs. CHERRY INTERNATIONAL TRADING PVT LTD

JUDGEMENT

(1.) Under consideration three Company Petition Nos.217, 218 & 219/CAA/2017 filed by the Applicant Companies, M/s. Cherry International Trading Private Limited (Formerly known as "XS International Sale Private Limited') (Transferor Company 1) , M/s. Megapro Investments Private Limited and M/s. XS Real Properties Private Limited (Transferee Company) under Sections 230 to 232 and other applicable provisions of the Companies Act, 2013, as a going concern.

(2.) The Details of Share Capital, Shareholders, Secured & Unsecured Creditors of the Companies are as under:

(3.) The Transferor Companies No.l, 2 are Private Limited Companies, having their Registered Office at Pebble Green, 13 & 14, Sterling Avenue, Sakthi Nagar, Porur, Chennai - 600 116 and the Transferee Company is a Private Limited Company, having its Registered Office at No. 12, South Mada Street, Sri Nagar Colony, Saidapet, Chennai-600 015. The Transferor Companies and the Transferee Company are engaged in the business of Real Estate and developers of industrial and other flats, building townships, etc. The Board of Directors of Petitioner Companies vide its Resolution dated 20.12.2016 approved the said Scheme of Amalgamation and Composite Arrangement (hereinafter referred to "Scheme") .