Bikki Raveendra Babu, Member - (1.) This Joint Application is filed by Rajratan Global Wire Limited (herein referred to as Applicant Transferee Company or "Transferee Company" or "RGWL") and Cee Engineering Industries Private Limited (herein referred to as Applicant Transferor Company or "Transferor Company" or "CCEIPL") (Collectively known as the "Applicant Companies") under the provisions of sections 230-232 read with other relevant provisions of the Companies Act, 2013 seeking Directions for the purpose of convening and holding meetings or dispensation of meetings in respect of the Scheme of Amalgamation between CCEIPL and RGWL and their respective shareholders and creditors (referred as "Scheme").
(2.) The CCEIPL is wholly owned subsidiary of the RGWL. The Applicant Transferee Company Rajratan Global Wire Limited is a public company limited by shares, whose shares are listed at BSE Limited and it holds 100% paid up equity share capital of the Transferor Company.
(3.) According to the Applicant Companies in order to consolidate and effectively manage the Transferor Company and the Transferee Company in a single entity which will provide several benefits including synergy, economies of scale, attain efficiency and cost-effectiveness, the management of the Applicant Companies have proposed the amalgamation of the Transferor Company and thereby consolidating the commercial activities of that company.;