IN RE Vs. PEREIRA HOLDINGS PRIVATE LIMITED

JUDGEMENT

(1.) The Counsel for the Applicant submits that the present Scheme is a Scheme for Amalgamation of Pereira Holdings Private Limited ('Transferor Company' or 'the Applicant Company') with Vectra Consultancy Services Private Limited ("the Transferee Company') and their respective shareholders under Sections 230 to 232 of the Companies Act, 2013. This Scheme provides for merger of Pereira Holdings Private Limited with Vectra Consultancy Services Private Limited.

(2.) The Counsel for the Applicant further submits that the amalgamation involving the Transferor Company and the Transferee Company would have the following benefits:

(3.) The Counsel for Applicant submits that the Applicant Company was originally-incorporated on 13n day of January. 2012 in Goa. under the provisions ol' the Companies Act, 1956. The Certificate of Incorporation issued by the Registrar of Companies. Goa. Daman and Din is annexed at page no. 28 of the Application.