Ratakonda Murali, Member - (1.) This is a Joint Application filed by the applicant companies namely Deejay Trading Private Limited (Applicant Company No. 1/Transferor Company No. 1), Glamourwear Apparels Private Limited (Applicant Company No. 2/Transferor Company No. 2), Madhin Trading Private Limited (Applicant Company No. 3/Transferor Company No. 3), Magenta Trading Private Limited (Applicant company No. 4/Transferor Company No. 4), Rafter Trading Private Limited (Applicant Company No. 5/Transferor Company No. 5), Rajdin Apparels Private Limited (Applicant Company No. 6/Transferor Company No. 6), Reflexion Trading Private Limited (Applicant Company No. 7/Transferor company No. 7), Rishikesh Apparels Private Limited (Applicant Company No. 8/Transferor Company No. 8), Seven Hills Clothing Private Limited (Applicant Company No. 9/Transferor company No. 9) and Gokaldas Exports Limited (Applicant Company No. 10/Transferee Company) under Section 230 to 232 of Companies Act, 2013 read with Rule 3 Companies (Compromises, Arrangements and Amalgamations) Rules, 2016, praying to order to dispense with convening of meeting of shareholders and creditors of the Applicant Company No. 1, 2, 3, 4, 5, 6, 7, 8, 9 and for dispensing with convening of meeting of unsecured creditors of Applicant Company No. 10 and convening the meeting of Shareholders and Secured Creditors of Applicant Company No. 10 for considering the scheme of Amalgamation, where under Deejay Trading Private Limited (Applicant Company No. 1/Transferor Company No. 1), Glamourwear Apparels Private Limited (Applicant Company No. 2/Transferor Company No. 2), Madhin Trading Private Limited (Applicant Company No. 3/Transferor Company No. 3), Magenta Trading Private Limited (Applicant company No. 4/Transferor Company No. 4), Rafter Trading Private Limited (Applicant Company No. 5/Transferor Company No. 5), Rajdin Apparels Private Limited (Applicant Company No. 6/Transferor Company No. 6), Reflexion Trading Private Limited (Applicant Company No. 7/Transferor company No. 7), Rishikesh Apparels Private Limited (Applicant Company No. 8/Transferor Company No. 8), Seven Hills Clothing Private Limited (Applicant Company No. 9/Transferor company No. 9) are proposed to be merged with Gokaldas Exports Limited (Applicant Company No. 10/Transferee Company). The Scheme of Amalgamation shown as Annexure-A.
(2.) The averments made in the Joint Company Application are briefly described hereunder:- The Applicants seek an order to dispense with convening of meeting of shareholders and creditors of the Applicant Companies No. 1, 2, 3, 4, 5, 6, 7, 8, 9, to dispense with convening of meeting of unsecured creditors of Applicant Company No. 10 and convening the meeting of shareholders and secured creditors of Applicant Company No. 19 for approving the scheme of Amalgamation of Deejay Trading Private Limited (Applicant Company No. 1/Transferor Company No. 1), Glamourwear Apparels Private Limited (Applicant Company No. 2/Transferor Company No. 2), Madhin Trading Private Limited (Applicant Company No. 3/Transferor Company No. 3), Magenta Trading Private Limited (Applicant company No. 4/Transferor Company No. 4), Rafter Trading Private Limited (Applicant Company No. 5/Transferor Company No. 5), Rajdin Apparels Private Limited (Applicant Company No. 6/Transferor Company No. 6), Reflexion Trading Private Limited (Applicant Company No. 7/Transferor company No. 7), Rishikesh Apparels Private Limited (Applicant Company No. 8/Transferor Company No. 8), Seven Hills Clothing Private Limited (Applicant Company-No. 9/Transferor company No. 9) with Gokaldas Exports Limited (Applicant Company No. 10/Transferee Company) in terms of Scheme of Amalgamation shown as Annexure-A.
(3.) Joint Application was filed on behalf of the applicant companies stating that the Applicant Company No. 1/Transferor Company No. 1 was incorporated on 21st February, 2003 under the name and style of "Deejay Trading Private Limited". The Registered office of the Transferor Company No. 1 is situated at 16/2, Residency Road, Bangalore-560025.;