Bikki Raveendra Babu, Member - (1.) This application is jointly filed by the applicant companies, namely, Vishal Foods and Investments Private Limited ("Applicant No. 1/Transferor Company No. 1) , Megha Estates Private Limited ("Applicant No. 2/Transferor Company No. 2") , Madhur Housing and Development Company(A Pvt. Co. with Unlimited Liability) ("Applicant No. 3/Transferor Company No. 3") , DLF Investments Private Limited ("Applicant No. 4/Transferor Company No. 4") , Kohinoor Real Estates Company (A Pvt. Co. with Unlimited Liability) ("Applicant No. 5/Transferee Company No. 1/Transferor Company No. 5") , Panchsheel 1 ' Investment Company (A Pvt. Co. with Unlimited Liability) ("Applicant No. 6/Transferor Company No. 6") , Haryana Electrical Udyog Private Limited ("Applicant No. 7/Transferor Company No. 7") , Buland Consultants & Investments Private Limited ("Applicant No. 8/Transferor Company No. 8") , Sidhant Housing and Development Company (A Pvt. Co. with Unlimited Liability) ("Applicant No. 9/Transferor Company No. $") , Yashika Properties and Development Company (A Pvt. Co. with Unlimited Liability) ("Applicant No. 10/Transferor Company No. 10") and Rajdhani Investments & Agencies Private Limited ("Applicant No. 11/Transferee Company No. 2/ Ultimate Transferee Company") under Sections 230-232 of the Companies Act, 2013 and other applicable provisions of the Companies Act, 2013 (hereinafter referred to as the "Act") read with the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 (hereinafter referred to as the "Rules") seeking dispensation of meetings of the shareholders, secured and unsecured creditors of all the applicant companies in respect of a composite scheme of arrangement in the nature of amalgamation of Vishal Foods and Investments Private Limited, Megha Estates Private Limited, Madhur Housing and Development Company(A Pvt. Co. with Unlimited Liability) , DLF Investments Private Limited with Kohinoor Real Estates Company (A Pvt. Co. with Unlimited Liability) and amalgamation of Panchsheel Investment Company (A Pvt. Co. with Unlimited Liability) , Haryana Electrical Udyog Private Limited, Buland Consultants & Investments Private Limited, Sidhant Housing and Development Company (A Pvt. Co. with Unlimited Liability) , Yashika Properties and Development Company (A Pvt. Co. with Unlimited Liability) with ' - Rajdhani Investments & Agencies Private Limited, and simultaneously amalgamation of Kohinoor Real Estates Company (A Pvt. Co. with Unlimited Liability) with Rajdhani Investments & Agencies Private Limited ("Scheme" for short) .
(2.) The Applicant No. 1/Transferor Company No. 1 is a private limited company. The authorized share capital of Applicant No. 1/Transferor Company No. 1 as on 31st March, 2017 was Rs. 21,50,000/- divided into 1,500 equity shares of Rs. 100/- each, 7,000 preference shares of Rs. 100/- each and 13,000 20% Non-cumulative preference shares of Rs. 100/- each, and issued, subscribed and paid-up share capital as on the said date was Rs. 8,50,000/- divided into 1,500 equity shares of Rs. 100/- each and 7,000 15% Non-cumulative Redeemable Preference shares of Rs. 100/- each.
(3.) The Applicant No. 2/Transferor Company No. 2 is a private limited company. The authorized share capital of Applicant No. 2/Transferor Company No. 2 as on 31st March, 2017 was Rs. 60,00,000/- divided into 6,00,000 equity shares of Rs. 10/- each, and issued, subscribed and paid-up share capital as on the said date was Rs. 54,65,200/-divided into 5,46,520 equity shares of Rs. 10/- each.;