Ashok Kumar Mishra, Member - (1.) This Company Application is filed jointly on behalf of the Applicant Companies, praying to order for dispensing the convening of meeting(s) of the Unsecured Creditors of Applicant No. 1 & No. 2 and convening of meeting(s) of the Equity Shareholders, Preference Shareholders, Secured Creditors and Unsecured Creditors of the respective Applicant Companies for approving the Scheme of Amalgamation, where under the MEMG HOLDINGS PRIVATE LIMITED (Applicant/1st Transferor Company), MANIPAL EDUCATION AND MEDICAL GROUP INDIA PRIVATE LIMITED (Applicant/2nd Transferor Company are proposed to be merged with MANIPAL INTEGRATED SERVICES PRIVATE LIMITED (Transferee Company) for purposes of considering the scheme of amalgamation etc.
(2.) This Application is coming up for orders this day, the Tribunal made the following orders:-The averments made in the Company Application are briefly described hereunder:-
(3.) The Applicant Companies seek an order for dispensing the convening of meeting(s) of the Unsecured Creditors of Applicant No. 1 & No. 2 and convening of meeting(s) of Equity Shareholders, Preference Shareholders, Secured Creditors and Unsecured Creditors of the respective Applicant Companies (as applicable) be for approving the scheme of amalgamation of MEMG HOLDINGS PRIVATE LIMITED Applicant/1st Transferor Company, MANIPAL EDUCATION AND MEDICAL GROUP INDIA PRIVATE LIMITED Applicant/2nd Transferor Company are proposed to be merged with MANEPAL INTEGRATED SERVICES PRIVATE LIMITED Transferee Company in terms of Scheme of Amalgamation shown as Annexure-H.;