IN RE Vs. AMAR SECURITIES PRIVATE LIMITED

JUDGEMENT

(1.) Pursuant to the provisions of Section 230 to 232 of the Companies Act, 2013 and other applicable provisions of the Companies Act, 2013, the Board of Directors of the respective Applicant Companies has proposed the Scheme of Amalgamation whereby M/s. Proteck Export and Commercial Private Limited, Transferor Company No.l, Onestop Mercantile Private Limited, the Transferor Company No.2, and Ultimate Vanijya Private Limited, the Transferor Company No.3 are going to merge into Amar Securities Private Limited, the Transferee Company, with effect from 01 -04-2017, being the appointed date.

(2.) It has been submitted in the Application that Amar Securities Private Limited, the Transferee Company, was originally incorporated on 21-12-1994 as a Company Limited by shares under the provisions of the Companies Act, 1956 and registered as a NBFC company with the Reserve Bank of India.

(3.) A copy of the Memorandum and Articles of Association of the Transferee Company now in force and the RBI registration certificate along with approval letter of RBI regarding the Scheme of Amalgamation, is annexed with the Application and collectively marked with letter "A-1".