Bikki Raveendra Babu, J. - (1.) This Application is filed jointly by three Applicant Companies under Sections 230 to 232 of the Companies Act, 2013 (hereinafter referred to as 'the Act') read with Companies (Compromise, Arrangement and Amalgamation) Rules, 2016 (hereinafter referred to as 'the Rules') seeking dispensation of meetings of equity shareholders and creditors of the Applicant Companies in respect of a Scheme of Arrangement in the nature f. w of amalgamation of Isar Builders & Developers Private Limited and Archana Overseas Private Limited (Applicant Transferor Companies) with Demuric Holdings Private Limited (Applicant - Transferee Company) ["Scheme" for short].
(2.) The registered offices of all the Applicant Companies are situated at Vapi in the state of Gujarat, and are under the jurisdiction of this Tribunal.
(3.) Issued, subscribed and paid up share capital of Applicant - Transferor Company 1, as on 31st March, 2017, was Rs.51,60,200/- divided into 51602 equity shares of Rs.100/-each, issued, subscribed anci paid up share capital of Applicant - Transferor Company 2, as on 31st March, 2017, was Rs.9,60,00,000/- divided into 9,60,000 equity shares of Rs. 100/- each and issued, subscribed and paid up share capital of Applicant Transferee Company, as on 31st March, 2017, was Rs.6,29,59,600/- divided into 62,95,960 equity shares of Rs.10/- each.;