IN RE Vs. DTDC E-COMMERCE LOGISTICS LIMITED

JUDGEMENT

(1.) These Company Petitions are filed 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 whereby DTDC E-Commerce Logistics Limited (lstPetitioner / Transferor Company) being merged with DTDC EXPRESS LIMITED (2nd Petitioner /Transferee Company) so has to be binding on all the Shareholders and the secured and unsecured creditors of the Petitioner Companies.

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

(3.) The Petitioner Companies seek an order for sanctioning the Scheme of Amalgamation of DTDC E-COMMERCE LOGISTICS LIMITED (1 Petitioner /Transferor Company) with DTDE EXPRESS LIMITED(2ndPetitioner /Transferee Company) as per the Scheme at Annexure A in the respective Company Petitions.