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 transferee company. The said Scheme of Amalgamation (hereinafter referred to as the "Scheme") has been placed on record along with the joint application.
(2.) The registered offices of both the applicant companies are situated in New Delhi and therefore the subject matter of this joint application falls within the Jurisdiction of this Bench.
(3.) Nandraaj Commercial Private limited (Applicant Company No. 1) was incorporated on 27th March, 1995 under the provisions of Companies Act, 1956. The Registered office of the Applicant Company No. 1 is situated at 11, Sunder Nagar, New Delhi - 110003. The authorized capital of Applicant Company is Rs. 32,00,000/- (Rs. Thirty Two Lakh Only) divided into 3,20,000 Equity Shares of Rs. 10/- each. The issued, subscribed and paid-up capital of applicant No. 1 company is Rs. 31,82,500/- (Rs. Thirty One Lakh Eighty Two Thousand Five Hundred Only) divided into 3,18,250/- Equity Shares of Rs. 10/- each fully paid-up.;