S.K. Mohapatra, Member - (1.) This Joint application has been filed by the Applicant Companies under sections 230 and 232 of the Companies Act, 2013 read with the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 and the National Company Law Tribunal Rules, 2016, for the purpose of the approval of the Scheme of Amalgamation, as contemplated for amalgamation of the Transferor Company with the Transferee Company.
(2.) The transferor Company was Incorporated 19.01.2006 having its registered office at 197 C/1, Upper Ground Floor, Savitri Nagar, Malviya Nagar, New Delhi-110017. The Transferee Company, MAIR Securities Pvt. Ltd. was incorporated on 06.09.2017 having its registered office at flat No. 412, Naruanghouse, 21 Kasturba Gandhi Marg, New Delhi 110001. Since registered office of both the applicant companies are situated in New Delhi within the territorial jurisdiction of Registrar of Companies NCT of Delhi & Haryana, this Tribunal has jurisdiction to entertain the application.
(3.) A perusal of the petition discloses that initially the transferor company and the transferee Company had jointly filed a first motion application bearing Company Application (Main). No. 130 of 2016 before the Hon'ble High Court of Delhi. Hon'ble High Court vide order dated 24.01.2017 exempted from convening the meetings of shareholders, Secured creditors and unsecured creditors of both the transferor and transferee company.;