- (1.) This Application is filed on behalf of the Applicant Company under Section 230 and 232 of the Companies Act, 2013 read with Rule 3 of the Companies (Compromises, Arrangement and Amalgamation) Rules, 2016, praying to order for dispensing with convening of separate Meeting of Equity Shareholders and Secured Creditors of the Applicant Company for considering the Scheme of Amalgamation, where under the Darshita Happy Homes Private Limited (First Transferor Company) and Darshita India Happy Homes Private Limited (Applicant Company) which is the Second Transferor Company are being merged with Darshita Southern India Happy Homes Private Limited (Transferee Company) for purposes of considering the Scheme of Amalgamation.
(2.) The averments made in the Company Application are briefly described hereunder:-
(3.) The Applicant Company seeks an order dispensing with convening of separate meeting of Equity Shareholders and Secured Creditors of the Applicant Company for considering the Scheme of Amalgamation of Darshita Happy Homes Private Limited (First Transferor Company) and Darshita India Happy Homes Private Limited (Second Transferor Company/Applicant Company) with Transferee Company Darshita Southern India Happy Homes Private Limited in terms of Scheme of Amalgamation shown as Annexure-A.;