V Nallasenapathy, Member - (1.) The Practising Company Secretary (PCS) for the Applicant Companies states that the present Scheme is a Scheme of Amalgamation between IndoCoins Capital Markets Private Limited ("Transferor Company" or "the First Applicant Company") and AB.J Developers Private Limited ('Transferee Company" or the "Second Applicant Company") . This Scheme of Amalgamation is proposed to amalgamate the Transferor Company with the Transferee Company without winding up of the Transferor Companypursuant to the relevant provisions of the Companies Act. 2013.
(2.) The PCS for the Applicant Companies further submit that thcTransferor Companyis primarily formed inter alia for the business of dealing in securities related activities.
(3.) The PCS for the applicant companies further state that the Transferee Company is primarily engaged inter alia in the business of builder, engineers and contractor in all branches of construction, the business of development. construction and maintenance of real estate and related to all activities of realty and infrastructure sector to acquireby purchase, lease, exchange or otherwise lands, building of any tenure or description any estate or interest therein any rights ever or connected therewith and turn to account the same.;