IN RE Vs. KARE POWER RESOURCES PRIVATE LIMITED

JUDGEMENT

(1.) This Company Petition is filed on behalf of the Petitioner Company under Section 230 and 232 of the Companies Act, 2013 praying to order for sanctioning the Scheme of Amalgamation where under SOUTH STAR DISTILLERIES AND BREWERIES PRTVATE LIMITED(Transferor Company) is proposed to be merged with KARE POWER RESOURCES PRIVATE LIMITED (Petitioner/Transferee Company) and shall be binding upon all the Shareholders of the Petitioner Company. The Scheme of Amalgamation is shown as Annexure-A.

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

(3.) The Transferor company was incorporated on 10th March, 2008 under the provisions of the Companies Act, 1956, under the name and style "SOUTH STAR DISTILLERIES AND BREWERIES PRIVATE LIMITED" with the Registrar of Companies, Chennai at Tamil Nadu and obtained Certificate of Incorporation vide bearing CIN No. U15512TN2008PTC066761.