Ina Malhotra, Member - (1.) Vide this summon Order, we propose to dispose of the eight petitions filed by the Transferor and Transferee Companies in respect of a proposed Scheme for amalgamating their businesses. These petitions are filed by way of a 1st Motion under Sections 230-232 of the Companies Act, 2013 (hereinafter referred to as 'the Act') between the Transferor Companies (1-7) with in connection with the Scheme of Amalgamation (hereinafter referred to as 'the Scheme') for merging the businesses of the Transferor Companies (1-7) with Transferee Company/ Applicant No. 8 and their Respective Shareholders and Creditors.
(2.) As per averments, the registered offices of all the Transferor Companies as well as that of the Transferee Company are situated in the National Capital Territory of Delhi, falling within the territorial jurisdiction of this Court.
(3.) The Applicant No. 1 Company / Transferor Company was incorporated under the Act on 2nd August, 2010 having CIN U51397 DL2010 PTC206554. Its authorized share capital is 10,00,000 while its paid up capital is 1,00,000/- divided into 10,000/- equity shares of Rs.10/- each.;