IN RE Vs. NACHI, TOOL TECHNOLOGY LIMITED

JUDGEMENT

(1.) This is a joint petition filed by way of a 1st Motion under Sections 230-232 of the Companies Act, 2013 (hereinafter referred to as 'the Act') by Nachi tool Technology Limited (Applicant No. 1/Transferor Company) in connection with the Scheme of Amalgamation (hereinafter referred to as 'the Scheme') for merging its business with Nachi Precision Private Limited (Transferee Company/ Applicant No. 2) .

(2.) As per averments, the registered offices of the Transferor Company as well as that of the Transferee Company are situated in the National Capital Territory of Delhi, falling within the territorial jurisdiction of this Court.

(3.) The Applicant No. 1 / Transferor No. 1 Company was initially incorporated under the Act on 9th December, 2004 under the name and style of "Motherson Advanced Auto Engineering Private Limited (MAAEPL) ". Subsequently the name of the company was changed to " Nachi Motherson Tool Technology Limited". Further again the name of the company changed to its present name and style as "Nachi Tool Technology Limited" and was incorporated under the Act on 18th October, 2017 having CIN U34300 DL2004 PLC 131121.Its authorized share capital is Rs. 3,50,00,000/- while its issued, subscribed and paid up capital is Rs. 2,50,00,000/- divided into 25,00,000/- equity shares of Rs. 10/-each.