- (1.) This is a first motion joint application under Section 391 and 394 of the Companies Act, 1956, in connection with the scheme of amalgamation of ASSURED PROPERTIES PRIVATE LIMITED , CAREWELL ESTATE PRIVATE LIMITED, DIVYASHAKTI FINVEST PRIVATE LIMITED, DIVYA SHAKTI BUILDCON PRIVATE LIMITED, GANNAYAK COMPUTERS PRIVATE LIMITED, GURU KRIPA INDIA PRIVATE LIMITED, HARI OM PROPERTIES PRIVATE LIMITED, JWALA DEVI DEVELOPERS PRIVATE LIMITED, KESHAV JEWELLERS PRIVATE LIMITED, LOKMANYA CONSTRUCTION COMPANY PRIVATE LIMITED, MEERA MADHAV INVESTMENTS PRIVATE LIMITED, NAINADEVI BUILDERS PRIVATE LIMITED, PARWARDIGAR FINPORT PRIVATE LIMITED, PARWARDIGAR PROPERTIES PRIVATE LIMITED, RAM MADHAV INVESTMENTS PRIVATE LIMITED, RADHEY KRISHAN INVESTMENT PRIVATE LIMITED, SERVEWELL PROPERTIES PRIVATE LIMITED, TRIPURARI DEVELOPERS INDIA LIMITED (Transferor companies No.1 to 18 respectively) with URMIL PROPERTIES AND INVESTMENT PRIVATE LIMITED (Transferee company). A copy of the proposed Scheme of Amalgamation is filed along with the application.
(2.) The registered offices of all the Applicant Transferor Companies and the Applicant Transferee Company are situated within the National Capital Territory of Delhi and are within the jurisdiction of this Court.
(3.) Details with regard to the date of incorporation of Transferor Companies and Transferee Company, their authorized, issued, subscribed and paid up capital have been given in the Application.;