(1.) This is an Application filed by the Applicants, namely Nextgen Commosales Private Limited, the Transferor Company and Simplex Impex Private Limited, the Transferee Company under Sections 230 and 232 of the Companies Act, 2013 read with the Companies(Compromises, Arrangements and Amalgamations) Rules, 2016 in relation to the Scheme of Amalgamation proposed between the Transferor Company and the Transferee Company.
(2.) A copy of the Scheme has been annexed as Annexure "I" to the application.
(3.) The object of this Application is to ultimately obtain the sanction of this Tribunal to the Scheme of Amalgamation by which the Transferor Company, namely, Nextgen Commosales Private Limited, is entirely merged with the Transferee Company, namely, Simplex Impex Private Limited, on a going concern basis and in consideration thereof, issue of equity shares by the Transferee Company to the shareholders of the Transferor Company.