Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Sandeep Singhi with Learned Advocate Mr. Pranjal Buch with Learned Advocate Ms. Parini Shah present for Petitioner. Order pronounced in open Court. Vide Separate Sheet. By this application under Section 230-232 of the Companies Act, 2013, the applicant is seeking directions for convening the meetings of its Equity Shareholders, Secured Creditors and Unsecured Creditors (including debenture holders) in respect of the arrangement between Adani Power Limited (Transferor Company) and Adani Power (Mundra) Limited (Transferee Company) and their respective shareholders and creditors ("Scheme" for short) in the nature of (i) proposed transfer and vesting of the Mundra Power Generation Undertaking (as defined in the Scheme) of the Transferor Company with effect from the Appointed Date, as a going concern, on Slump Exchange (as defined in the Scheme) basis; (ii) reduction of securities premium account of the Transferor Company; and (iii) increase in the authorised share capital of the Transferee Company.
(2.) The applicant, Adani Power Limited, is a public company limited by shares.
(3.) Adani Power (Mundra) Limited is an unlisted public limited company. The Transferor Company along with its wholly owned subsidiary, Adani Power (Jharkhand) Limited, holds 100% of the paid-up equity share capital of the Transferee Company.;