IN RE Vs. ANVESHAN TEXTILES LIMITED

JUDGEMENT

(1.) This Application is filed by Applicant Transferee Company under Sections 230 to 232 of the Companies Act, 2013 (hereinafter referred to as 'the Act') read with Companies (Compromise, Arrangement and Amalgamation) Rules, 2016 (hereinafter referred to as 'the Rules'). The Scheme of Arrangement is in the nature of amalgamation of Arvind Fashion Brands Limited, (herein after referred to as "Transferor Company No. 1') and Arvind Sports Lifestyle Limited, Applicant No. 2, (herein after referred to as Transferor Company No. 2) with Anveshan Textiles Limited, Applicant Company (hereinafter referred to as 'the Transferee Company).

(2.) The registered office of the Transferee Company is situated in Ahmedabad in the state of Gujarat, and is under the jurisdiction of the National Company Law Tribunal, Bench at Ahmedabad.

(3.) The Issued, Subscribed and Paid up Share Capital of the Applicant Transferee Company is Rs. 15,13,60,000/-, as on 31st March 2016.