IN RE Vs. ENLIGHTIKS BUSINESS SOLUTIONS PRIVATE LIMITED

JUDGEMENT

(1.) This Company Petition was filed jointly on behalf of the Petitioner Companies under Section 230 and 232 of the Companies Act, 2013, praying to order for sanctioning the Scheme of Amalgamation of 1st Petitioner/Transferor No.l Company and 2nd Petitioner/Transferor No.2 Company and 3rd Petitioner/Transferee Company and shall be binding upon all the Shareholders and Creditors of the respective Petitioner Companies.

(2.) The averments made in the Company Petition are briefly described hereunder:-

(3.) The Petitioner Companies seeks an order for sanctioning the Scheme of Amalgamation whereunder ENLIGHTIKS BUSINESS SOLUTIONS PRIVATE LIMITED (1st Petitioner/Transferor Company No.l) and INSTA HEALTH SOLUTIONS PRIVATE LIMITED (2nd Petitioner/Transferor Company No.2) are proposed to be merged with PRACTO TECHNOLOGIES PRIVATE LIMITED (3rd Petitioner/Transferee Company) and shall be binding upon all the Shareholders and Creditors of the Petitioner Companies. The Scheme of Amalgamation is shown as Annexure A and the amended copy of the scheme is filed along with Memo dated 10th November, 2017 .