Ina Malhotra, Member - (1.) This is a joint petition filed by way of a 1st Motion under Sections 230-232 of the Companies Act, 2013 (hereinafter referred to as 'the Act') Action Capital Private Limited (Applicant No. 1/Transferor Company), Action Minerals Private Limited (Applicant No. 2/Transferor Company} and Action Overseas Private Limited (Applicant No. 3/Transferee Company) in connection with the Scheme of Amalgamation (hereinafter referred to as 'the Scheme') for amalgamating the businesses of the Transferor Companies with the Transferee Company.
(2.) As per averments, the registered offices of all the Applicant Companies are situated in the National Capital Territory of Delhi, falling within the territorial jurisdiction of this Court.
(3.) The Applicant No. 1 Company/Transferor Company was initially incorporated under the Act on 7th December, 1995 under the name and style of "Amisha Fincorp Private Limited". Subsequently the name of the company was changed to its present name and style as "Action Capital Private Limited" and was incorporated under the Act on 18th June, 2012 having CIN U74899DL1995PTC074440. Its authorized share capital is Rs. 5,25,00,000/-, equity shares of Rs. 10/- each while its prescribed and paid up capital is Rs. 5,04,87,000/-.;