Ina Malhotra, Member - (1.) This Joint application has been filed by the Applicant Companies under sections 230 and 232 of the Companies Act, 2013 read with the Company (Compromises, Arrangements and Amalgamations) Rules, 2016 and the National Company Law Tribunal Rules, 2016, for the purpose of approving the Scheme of Amalgamation, as contemplated between the Transferor Company with Transferee Company.
(2.) Both the Transferor and the Transferee Companies have their registered offices at F-130, Ground Floor, Street No.7, Pandav Nagar, New Delhi, which lies within the jurisdiction of this Tribunal.
(3.) A perusal of the petition discloses that initially the Transferor Company and Transferee Company had jointly filed the first motion application bearing C.A. No. (CAA) 102/ND/2017. The Tribunal vide its order dated 28.08.2017 had dispensed with the meetings of the equity shareholders, secured and unsecured creditors of the Transferor and Transferee Companies.;