- (1.) This application has been jointly filed by the Applicant Companies under Sections 230 and 232 of the Companies Act, 2013 read with the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 and the National Company Law Tribunal Rules, 2016, duly supported by separate affidavits of the Applicant Companies, for seeking appropriate orders/directions for dispensing with/convening of the respective meetings of Shareholders, Secured Creditors and Unsecured Creditors of the Applicant Companies, in connection with the proposed Scheme of Arrangement between the Demerged company and Resulting company. The said Scheme of Arrangement (hereinafter referred to as the "Scheme") has been placed on record along with the joint application.
(2.) It is represented that the registered office of both the applicant companies are situated in New Delhi and therefore the subject matter of this joint application falls within the Jurisdiction of this Bench.
(3.) M/S. Millennium Automation & Systems Limited (Demerged Company/Applicant No. 1) was incorporated on 4th April, 2012 under the provisions of the Companies Act, 1956, having its registered office at E-48/9 Okhla Industrial Area, Phase 2, New Delhi 110020. The Authorized Share Capital Rs. 22,50,00,000 divided into 2,25,00,000 Equity Shares of Rs. 10/- each and the issued, subscribed and paid up Share Capital Rs. 16,87,50,000/- divided into 1,68,75,000 Equity Shares of Rs. 10/- each.;