IN RE Vs. CANBERRA TRADERS PRIVATE LIMITED

JUDGEMENT

(1.) The Scheme of Amalgamation envisages merger of Mudra Fintrade Private Limited and Wintech Tel-Corn Private Limited, the "Transferor Companies" with Canberra Traders Private Limited, the "Transferee Company" under the provisions of Section 230 to 232 of the Companies Act, 2013 read with relevant rules made thereunder.

(2.) The object of this Petition is to ultimately obtain the sanction of this Tribunal to a scheme of Amalgamation proposed to be made between the Transferee Company, Transferor Companies and their respective shareholders whereby and where under the entire undertaking of the Transferor Companies with all assets and liabilities relating thereto as a going concern is proposed to be transferred to and vested in the Transferee Company.

(3.) The Scheme of Amalgamation is annexed with the Petition and marked Annexure "A".