- (1.) The present Company Application by summons, as provided in Rule 67 of the Companies (Court) Rules, 1959, has been filed under Section 391 read with Section 394 of the Companies Act, 1956 by the following Companies (hereinafter also referred to as "the Applicants/Companies"): 1. RAVE ENTERTAINMENT PRIVATE LIMITED, having its Registered Office at Jagran Building, 2. Sarvodaya Nagar, Kanpur (hereinafter also referred to as "the Demerged Company" or "the Applicant No. 1"). 2. RAVE REAL ESTATE PRIVATE LIMITED, having its Registered Office at Jagran Building, 2, Sarvodaya Nagar, Kanpur (hereinafter also referred to as "the Resulting Company" or "the Applicant No. 2").
(2.) The Company Application is supported by an affidavit of vikram Kothari, stated to be the Director of the Demerged Company as well as the Director of the Resulting Company, sworn on 7.5.2007.
(3.) It appears that a Scheme of Arrangement is proposed for Demerger of mall-cum-multiplex business of the Demerged Company to the Resulting Company.;