Karnataka High Court
Kurlon Limited vs Nil on 11 February, 2011
Pu des woe ral. Can Pas Pe tex wand &, my ae Road, mee Company No. 228/10 is filed under Sections 397 BG. 304 the fo rpanie Act, 1956, praying £0 "gandhion. ) Scheme or " amalgamation [Annexure-"A"}in the petiti on, so as to be binding on the pebitioner ".Céempany; its shareholders and creditors. and also on the, Sransferee Company and its shareho ders and coredi LO Ors, ete. ie ¥ : No.223/i190 is filed under Sects ons: 392 to 324 of the Compan2 es Act, 1956, OF Am malgamat ion as to be binding sharehoiders and Transferor Company and its = . co . fant jones COTE ng OM bor Oracrs, ~ + teat bE Oo ny wherein Manipal ECommerce Limited (hereinafter. ompany" for -shertj 1s proposed to be merge with '"Kurlon. ~Limitea [hereinafter called as "the Transferee Company". for. 2. The Transferor' Company "was" incorporated on 02.04.1996
under the provisions" of «the Companies Act, 1956 [Nerdinafter' "called: 'as: "She Act" for short} under thé name "ahd "style of Manipal Control Data Electronic -Conmass ce Limited. The name was subsequently changed to. Manipal Ecommerce Limited with effect from i6.9122003, The Transferor Company "Was "Encorporated™ 20 carry on the business of "providing electronic commerce services to business organizations. and other related services etc. The "registered office of the Transferor Company is (Bituated at N-701, North Block, Manipal Centre, 47, Dickenson Road, Bangalore-560 042. > oral Pe --~s. 7 _ i eaey en to . . x 3
3. The Transferee Company was incorporated on & Mp 10O8% saneles i 5 Pet ane £ rhe Camr Ln 09.02.1962 under the provisions of tne Companic es f _--
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