Manorama Kumari, Member - (1.) The instant joint Application under Sections 230(1) and 232(1) of the Companies Act, 2013 read the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 filed by the Applicant Nos. 1 to 8, namely, (8) Alert Consultants & Credit Private Limited (ACCPL) ("Transferee Company") and their respective shareholders in connection a proposed Scheme of Amalgamation (Annexure Q) whereby and where under it is proposed to amalgamate SCPL, VCPL, CBPL, KVPL, MDPL, GNL, TFAPL the Transferee Company (ACCPL) all assets and liabilities relating thereto as a going concern. (1) Standard Communication Private Limited (SCPL), (2) Vishveshwar Commercial Private Limited (VCPL), (3) Century Barter Private Limited (CBPL), (4) Kundan Vyapaar Private Limited (KVPL), (5) Manohar Dealers Private Limited (MDPL), (6) Gajraj Niketan Limited (GNL) and (7) Tribhuwan Financial Advisory Private Limited (TFAPL) ("Transferor Companies"). with (8) Alert Consultants & Credit Private Limited (ACCPL) ("Transferee Company") and their respective shareholders in connection with a proposed Scheme of Amalgamation (Annexure Q) whereby and where under it is proposed to amalgamate SCPL, VCPL, CBPL, KVPL, MDPL, GNL, TFAPL with the Transferee Company (ACCPL) with all assets and liabilities relating thereto as a going concern.
(2.) The learned Practicing Company Secretary submitted that the applicant company no. 1 was incorporated on November 29, 1994 under the companies' Act 1956 in the name and style of Standard Communication Private Limited. The registered office is in the state of West Bengal under the jurisdiction of this bench.
(3.) The authorized share capital of the company is Rs. 1,10,00,000/- divided into 11,00,000 equity shares of Rs. 10 each.;