S K Mohapatra, Member - (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 contemplated between the applicant companies. The said Scheme of Arrangement (hereinafter referred as the "Scheme") has been placed on record along with the joint application.
(2.) It is represented that the registered office of all the three applicant companies is situated in New Delhi and therefore the subject matter of this joint application falls within the Jurisdiction of this Bench.
(3.) Value First Mobility Vision Technologies Private Limited (Applicant No. 1) was originally incorporated on 02.02.2010 as a private limited company in the initial name of "Mobility Vision Technologies Private Limited". The name of the Applicant No. 1 Company was changed from "Mobility Vision Technologies Private Limited" to "ValueFirst Mobility Vision Technologies Private Limited" with effect from 23.02.2010. The Applicant No.lCompany has Authorized Share Capital of Rs. 1,00,000/- divided into 10,000 Equity Shares of Rs. 10/- each and Issued, Subscribed and Paid up Share Capital of Rs. 1,00,000/- divided into 10,000 Equity Shares of Rs. 10/- each. The registered office of the Applicant No. 1 Company is situated at 1315, Ansal Tower, 38 Nehru Place, New Delhi - 110019;