IN RE Vs. CAPGEMINI SOLUTIONS PRIVATE LIMITED

JUDGEMENT

(1.) Heard learned counsel for the parties. No objections have come before this Tribunal to oppose the Scheme and nor has any party controverted any averments made in the Company Scheme Petition filed for the Amalgamation of Capgemini Solutions Private Limited, die Transferor Company with Capgemini Technology Services India Limited, the Transferee Company and their respective shareholders.

(2.) The sanction of the Tribunal is sought under this present Company Scheme Petition under Sections 230 to 232 of the Companies Act, 2013, read with rule 15(1) of the Companies (Compromises, Arrangements, and Amalgamations) Rules, 2016 and other applicable provisions of Companies Act, 2013 for a Scheme of Amalgamation of Capgemini Solutions Private Limited, the Transferor Company with Capgemini Technology Services India Limited, the Transferee Company and their respective shareholders.

(3.) The Learned Advocate appearing on behalf of the Petitioner Companies states that the respective boards of directors of the Petitioner Companies have approved the said Scheme of Amalgamation by passing board resolutions which are annexed to the present Company Scheme Petition.