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') by Ashmeet Infrastructure Private Limited (Applicant No. 1/Transferor Company) With Competent Holdings Private Limited (Applicant No. 2/Transferee Company) in connection with the Scheme of Amalgamation (hereinafter referred to as 'the Scheme') for amalgamating the businesses of the Transferor Company with the Transferee Company.
(2.) As per averments, the registered offices of both 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 14th January, 1986 under the name and style of "GEE CEE GEE LEASING LIMITED" Subsequently the name of the company was changed to its present name and style as "Ashmeet Infrastructure Private Limited". The certificate of incorporation was issued on 12th August 2008 having CIN U15400 DL1986 PTC 023082. Its authorized share capital is Rs. 1,00,00,000/- while its paid up capital is Rs. 93,52,200/- divided equity into Rs. 93522 shares of Rs. 100/- each.;