Vijai Pratap Singh, Member - (1.) This is an application seeking orders/directions with regard to meetings of shareholders and creditors under Section 230(1) read with Section 232(1) of the Companies Act, 2013 in connection with the proposed Scheme of Amalgamation of Goodearth Minetech Private Limited, being the Applicant Company No. 1, Tractors India Private Limited, being the Applicant Company No. 2 and Impact Industrial Components Private Limited, being the Applicant Company No. 3 with Gainwell Commosales Private Limited being the Applicant Company No. 4, the Transferee Company whereby and where under the entire undertakings of Goodearth Minetech Private Limited, Tractors India Private Limited and Impact Industrial Components Private Limited, collectively referred to as the Transferor Companies together with all property, rights, powers and all debts, liabilities, duties and obligations relating thereto is proposed to be transferred to and vested in the Transferee Company on the terms and conditions fully stated in the said Scheme of Amalgamation.
(2.) The main objects of the Transferee Company are to carry on the business as manufacturers, buyers, sellers, importers, exporters, agents, fitters, traders in all types of equipment, components, tools, spares and engineering items made up of ferrous, non ferrous metals, special steels, sponge steel, carbon steel etc. required in all types of automobile, motor cars, buses, lorries, taxi cabs, other type of vehicle by involving processes including of all types of machining, casting, sand, casting, die casting shell molding, melting scrap pattern etc. and to carry on the business of trading of, dealers in, exporters and importers of, all varieties of steel, special steel, carbon steel, tool alloy steel, mild steel and any other kind and drags of steel and to carry on and execute the work of steel engineers including manufacturing and dealing in steel billets, steel rods, steel ingots, steel strips, steel sheets, steel wires and in all kinds of steel products whether forged, rolled or drawn and consequently to manufacture, steel and deal in all or any of the bye-products which will be obtained in the process of manufacturing these steel products.
(3.) The object of the Transferee Company are to also trading, selling, deal, import and export pig iron, iron scr5ap, sponge iron, ferro silicon, ferro chrome ferrous substances and metals of every descriptions and grades and to manufacture, deal import and export all kind and varieties of non-ferrous raw metals such as aluminium, copper, tin lead etc. and the bye-products obtained in processing and manufacturing these raw materials and to carry on the business of trading and selling steel ingots, billets and all kinds of all sizes of rerolled sections, i.e. flats, angles, rounds squares, rails, joints, channels, steel strips, sheets, deformed bars, plain and cold twisted bars, shaftings and steel structural.;