S.K. Mohapatra, Member - (1.) This application has been jointly 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, duly supported by the separate affidavits of the Applicant Companies, for seeking appropriate orders/directions for dispensing with/convening of the respective meetings of Shareholders, Secured Creditors and Unsecured Creditors of the Applicant Companies, in connection with the proposed Scheme of Amalgamation of all the three transferor companies with the transferee company. The said Scheme of Amalgamation (hereinafter referred to as the "Scheme") is also placed on record along with the joint application.
(2.) It is represented that the registered office of all the four applicant companies are situated in New Delhi and therefore the subject matter of this joint application falls within the Jurisdiction of this Bench.
(3.) It is pertinent to note that vide order dated 19.07.2017 passed by this Bench the Petitioner companies were directed to file affidavits of consent of all the shareholders of respective applicant companies and of all the creditors of the applicant companies, for approval of the prayer for dispensation from convening of meeting made in the present joint application. In pursuance of the aforesaid order dated 19.07.2017 affidavits of consent of all shareholders and creditors have been filed by all the petitioner companies on 26.07.2017.;