IN RE Vs. CAPGEMINI SOLUTIONS PRIVATE LIMITED

JUDGEMENT

(1.) Petition Admitted.

(2.) Petition fixed for hearing and final disposal on 24 January 2018.

(3.) This Company Scheme Petition is filed jointly by the Transferor Company and the Transferee Company (herein after referred as "the First Petitioner Company" and "the Second Petitioner Company") with the object to obtain the sanction of the Tribunal to a compromise or arrangement embodied in the Scheme of Amalgamation of the First Petitioner Company and the Second Petitioner Company and their respective shareholders ("Scheme") for the amalgamation and transfer of the Undertaking (as defined in the Scheme) of the First Petitioner Company to the Second Petitioner Company with effect from the Appointed Date (i.e. Is1 April, 2017) on the terms and conditions and in the manner stated in the Scheme.