Manorama Kumari, Member - (1.) The instant Joint Application filed by the Applicant Companies namely, Selwel Worldwide Trade Pvt. Ltd. (Applicant No. 1) and Vishal Victory Metal Engg Pvt. Ltd. (Applicant No. 2) u/s. 230(1) of the Companies Act, 2013 with regard to proposed scheme of amalgamation between both the applicant companies and their respective shareholders.
(2.) The Learned Advocate submitted that the Applicant Company No. 1 was originally incorporated on 27.06.2006 under Companies Act, 1956 in the name and style as "SELWEL MINTERALS PVT. LTD." Subsequently on 24.05.2013 the name was changed to "SELWEL WORLDWIDE TRADE PVT. LTD." and fresh Certificate of Incorporation consequent upon change of name was issued u/s. 23(1) of the Companies Act, 1956
(3.) Applicant Company No. 2 was incorporated on 14.09.1995 under Companies Act, 1956 in the name and style of VISHAL VICTORY METAL ENGG PVT. LTD.;