Ina Malhotra, Member - (1.) This is a joint petition filed by way of a 1st Motion under Sections 230-235 read with Section 66 of the Companies Act, 2013 (hereinafter referred to as 'the Act') by NCJ Share and Stock Brokers Limited (Applicant No. 1 Demerged Company) and Yuvraj Investngrow Private Limited (Applicant No.2 Resulting Company) in connection with the Scheme of Arrangement (hereinafter referred to as 'the Scheme') for demerging the business of the Demerged Company with the Resulting Company.
(2.) As per averments, the registered offices of both the Applicant Companies are situated in the National Capital Territory of Delhi, falling within the jurisdiction of this Court.
(3.) The Applicant No. 1 was incorporated under the Act on 27th October, 1997 under the name and style of "NCJ Share and Stock Broker Limited" having CIN No. U67120 DL1997 PTC 090430. Its authorized share capital is 7,00,00,000/- while its issued paid up capital is Rs. 3,21,69,740/- divided into 32,16,974 shares of Rs.10/- each.;