IN RE Vs. INTEGRA INFOTECH PRIVATE LIMITED

JUDGEMENT

(1.) Under consideration are two Company Petitions no's: CP/203/CAA/2017 and CP/204/CAA/2017. The Petitions have been filed under section 230 of the companies Act, 2013 r/w the companies (Compromises, Arrangements and Amalgamations) Rules, 2016. The puipose of the company petitions is to obtain sanction to the amended scheme of Amalgamation (in Short, 'Scheme') by virtue of which M/s. Integra Infotech Private Limited (hereafter referred to as 'Transferor Company') will get merged with M/s. Integra Software Services Private Limited (hereafter referred to as 'Transferee Company') as a going concern.

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

(3.) The Transferor is a Private Limited Company having its registered office at No. 6, Second Cross, Brindavanam, Puducherry-605013. The Transferee Company is a Private Limited Company having its registered office at Floor 2, Module 8, SEZ Unit, Chennai one IT Park, 200 Feet Road, Thoraipakkam, Chennai-600097. The Transferor Company is engaged in the services of importing, either on its own or as a franchisee, training and education in Computer Software development and services, import and export of computer software of very kind, consultancy and other services of professional and technical nature in India or abroad. The Transferee Company is to carry on the business of software design, development, re-engineering and services, Data processing, typesetting, data conversion, desktop publishing and offset printing, web publishing, IT enabled services including medical transcription, cell centres, legal work and allied services of all kinds etc. The Board of directors of petitioner companies vide its resolution dated 24th Day of March, 2017 approved the said scheme of Amalgamation.