Manorama Kumari, Member - (1.) This instant Application under Sections 230(1) and 232(1) of the Companies Act, 2013 read with the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 filed by the Applicant Nos. 1 to 8, namely, and their respective shareholders in connection with a proposed Scheme of Amalgamation (Annexure Q) whereby and where under it is proposed to amalgamate DTPL, GVPL, CTUPL, JTPL, GTPL, TAPL, JDPL, with the Transferee Company (KMPL) with all assets and liabilities relating thereto as a going concern.
(2.) The applicant No. 1 company was incorporated on February 08, 2010 under the Companies Act 1956 in the name and style of Delight Tradelink Private Limited. The registered office of the company is situated in the state of west Bengal under the jurisdiction of this Bench.
(3.) The authorized share capital of the company is Rs. 3,00,000 divided into 30,000 equity shares of Rs. 10 each.;