IN RE Vs. TECH MAHINDRA LIMITED

JUDGEMENT

(1.) The Counsel for the Applicant states that the present Scheme is a Scheme of Amalgamation of a step down wholly owned subsidiary company namely, Sofgen India Private Limited (Transferor Company') with its ultimate holding company namely Tech Mahindra Limited ('Applicant Company' / 'Transferee Company') and their respective Shareholders under the provisions of Sections 230 to 232 of the Companies Act, 2013.

(2.) The Transferor Company was incorporated 1SI day of November 2001 under the provisions of Companies Act, 1956, as a private limited company. The Registered office of Transferor Company is situated at 3A, KG 360 IT Park, 232/1 Dr Mer Salai. OMR Bypass Road, Perungudi, Chennai -600096, Tamil Nadu, India.

(3.) The Counsel for the Applicant submit that the Applicant Company i.e. Transferee Company is a multi-national company engaged in providing consulting-led integrated portfolio services to telecom equipment manufacturers, telecom service providers and other players in the telecom business as well as providing comprehensive range of Information Technology (IT) services, development and maintenance, consulting and enterprise business solutions and infrastructure management services to businesses in the sectors of insurance, banking, financial institutions, telecom, manufacturing, transportation and engineering.