S.P.Mehrotra, J. - (1.) The aforesaid application has been filed jointly on behalf of the Transferor Company (namely, Kanpur Metal Products Private Limited) and the Transferee Company (namely, Saveena Enterprises Private Limited) under Rule 9 of the Companies (Court) Rules, 1959. It is, interalia, prayed that the Applicants-Companies be permitted to withdraw the aforesaid Company Application No. 19 of 2003.
(2.) It appears that the aforementioned Company Application No. 19 of 2003 was jointly filed by the Transferor Company and the Transferee Company (hereinafter jointly referred to as "the Applicants-Companies") under Section 391 read with Section 394 of the Companies Act, 1956.
(3.) It appears that a Scheme of Amalgamation was proposed for the amalgamation of the Transferor Company with the Transferee Company.;