IN RE Vs. VENKATARAMA CHEMICALS PRIVATE LIMITED

JUDGEMENT

(1.) The Company Petition bearing C.P. (CAA) No. 152/230/HDB/2017 is filed by M/s. Venkatarama Chemicals Private Limited (Petitioner / Transferor Company) under Sections 230 and 232 of the Companies Act, 2013, by inter-alia seeking to sanction scheme of Amalgamation in question, so as to be binding on all the Equity Shareholders / Members, Creditors and employees of the Petitioner / Transferor Company.

(2.) Brief facts of case, leading to filing of present company petition, are submitted as under:

(3.) Both the Transferor Company and the Transferee Company are engaged in the manufacturer of Bulk drugs, finished drugs and other chemicals etc., the integration, consolidation and amalgamation of the Transferor Company with the Transferee Company would inter-alia have the following