Rajeswara Rao Vittanala, Member - (1.) The present Company Application bearing CA(CAA) No. 8/230/HDB/2017, is filed under Section 230 to 232 of the Companies Act, 2013 by Care Institute of Medical Sciences Limited & Quality Care India Limited (herein after referred to as Applicants), by inter alia seeking the following reliefs from this Tribunal: (a) Dispense with convening and conducting the meeting of the Creditors of the Transferor Company for the purpose of considering the proposed Scheme of Arrangement between Care Institute of Medical Sciences Limited (Transferor Company) with Quality Care India Limited (Transferee Company) (b) Order for convening and conducting Shareholders Meeting of the Transferor Company for the purpose of considering the proposed Scheme of Arrangement between Care Institute of Medical Sciences Limited (Transferor Company) with Quality Care India Limited (Transferee Company) (c) Order for convening and conducting Creditors Meeting of the Transferee Company for the purpose of considering the proposed Scheme of Arrangement between the Care Institute of Medical Sciences Limited (Transferor Company) with Quality Care India Limited (Transferee Company); and (d) Order for convening and conducting Shareholders Meeting of the Transferor Company for the purpose of considering the proposed Scheme of Arrangement between Care Institute of Medical Sciences Limited (Transferor Company) with Quality Care India Limited (Transferee Company) (e) Order for publication of the notice of convening shareholders meeting of Transferor Company in Hyderabad Editions of "Financial Express" English Daily News Paper and "Nava Telangana" Telugu Daily News Paper; (f) Order for publication of the notice of convening creditors and shareholders meetings of Transferee Company in Hyderabad Editions of "Financial Express" English Daily News Paper and "Nava Telangana" Telugu Daily News Paper.
(2.) I have heard Sri A. Nagaraj Kumar, the learned counsel for Applicants, perused all the documents filed in support of the Application.
(3.) The Learned counsel submit that Care Institute of Medical Science Limited (Transferor Company) was originally incorporated as Venkataramana Hotels Limited on 17th day of April, 1984 in the State of Telangana bearing Certificate of Incorporation No. 01-004626 of 1984-85. And the name of the Transferor Company was changed from Venkataramana Hotels Limited to Care Institute of Medical Sciences Limited vide fresh certificate of incorporation issued by the Registrar of Companies on 4th day of November, 2004.;