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 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 the transferor company with the transferee company. The said Scheme of Amalgamation (hereinafter referred to as the "Scheme") has been placed on record along with the joint application.
(2.) It is represented that the registered office of both the applicant companies is situated in New Delhi and therefore the subject matter of this joint application falls within the Jurisdiction of this Bench.
(3.) Sanoh India private Limited, (Transferor Company) was incorporated on 4th April, 2012 under the provisions of the Companies Act, 1956, having its registered office at Suite 601-F, 5 Hailey Road, New Delhi-110001. The authorized share capital of the transferor Company is Rs. 50,00,00,000/- divided into 50,00,000 Equity Shares of Rs. 100/- each and the issued, subscribed and Paid- up capital of the company is Rs. 20,00,00,000/- divided into 20,00,000 Equity Shares of Rs. 100/- each. Transferor Company is involved in the business of manufacture and sales of tube and tubular products for automobiles and automotive plastic products.;