- (1.) The Counsel for the Applicant submits that the present Scheme is a Scheme for Amalgamation of Aureos India Advisers Private Limited ('Transferor Company') into Abraaj Capital Advisors Private Limited (Transferee Company') and their respective Shareholders and Creditors under sections 230 to 232 of the Companies Act, 2013 (corresponding sections 391 to 394 of the Companies Act, 1956).
(2.) The Counsel for the Applicant further submits that Companies under this Scheme of Amalgamation are part of Abraaj Group ('the Group'). The Group believes that the amalgamation involving the Transferor Company and the Transferee Company would have the following benefits: "a) consolidation of entities; b) achieving operational and managerial efficiency; c) management focus and enhanced flexibility; d) simplification of group structure; and e) to bring synergy in operations and optimum utilisation of common resources."
(3.) The meeting of the Equity Shareholders of the Applicant Company be convened and held at 405, 4th Floor, Ceejay House, Shiv Sagar Estate, Dr. Annie Besant Road, Worli, Mumbai - 400018, Maharashtra, India on 9th June, 2017 at 11:00 a.m. for the purpose of considering and, if thought fit, approving with or without modification(s) the proposed Scheme of Amalgamation of Aureos India Advisers Private Limited ('Transferor Company') into Abraaj Capital Advisors Private Limited ('the Transferee Company') and their respective shareholders and creditors.;