IN RE Vs. GOD SPEED VINIMAY PVT LTD

JUDGEMENT

(1.) This is a joint application that has been moved by both the Transferor Companies [GOD SPEED VINIMAY PVT LTD (Applicant No.l) . & BALAJI CALL CENTRE PRIVATE LIMITED (Applicant No.2) ] and the Transferee Company [S & IB SERVICES PRIVATE LIMITED (Applicant No.3) ] under section 230 read with section 232(3) of the Companies Act, 2013 for sanctioning of the scheme of Amalgamation.

(2.) The object of the petition is to obtain sanction of this Tribunal to a scheme of Amalgamation of M/s. GOD SPEED VINIMAY PVT LTD. & BALAJI CALL CENTRE PRIVATE LIMITED (hereinafter referred to as Transferor Company') and S&IB SERVICES PRIVATE LIMITED referred to as the Transferee Company' whereby and where under the transferred assets of the Transferor Company shall be transferred along with the liabilities relating thereto has been proposed to be merged and pooled together on the terms and conditions stated therein. A copy of the Scheme of Amalgamation has been marked and annexed with "A-16"; p. 125 of the main application.

(3.) The authorized share capital of GSVPL (Applicant Company No.- 1) - of Rs.22,00,000.00/- with paid up capital of Rs. 19,78,000.00/-. It is an unlisted company, having its registered office in 1/8, Adyanath Saha Road, Kolkata-700013, West Bengal.