Ina Malhotra, Member - (1.) This is a joint petition filed by way of a 1st Motion under Sections 230-232 of the Companies Act, 2013 (hereinafter referred to as 'the Act') by Capital Electrotech Limited (Applicant No. 1/Transferor Company) , G.S Control Private Limited (Applicant No. 2/ Transferor Company) , Key Components Private Limited (Applicant No. 3/ Transferor Company) , MGR Electric Industries Private Limited (Applicant No. 4/Transferor Company) in connection with the Scheme of Amalgamation (hereinafter referred to as 'the Scheme') for merging its business with Capital Urjatech Limited (Transferee Company/ Applicant No. 5) .
(2.) As per averments, the registered offices of the Transferor Company as well as that of the Transferee Company are situated in the National Capital Territory of Delhi, falling within the territorial jurisdiction of this Court.
(3.) The Applicant No. 1 / Transferor no. 1 Company was initially incorporated under the Act on 18th August, 2003 under the name and style of "VRS Electro Private Limited". Subsequently the name of the company was changed to its present name and style as "Capital Electrotech Limited" and was incorporated under the Act on 12th March, 2011 having CIN U51505 DL2003 PLC121799.Its authorized share capital is Rs. 8,00,00,000/- while its issued, subscribed and paid up capital is Rs. 7,62,00,000/- divided into 76,20,000/- equity shares of Rs. 10/- . The main objects of Applicant No.l Company/Transferor Company is to carry on the business of manufacturing, sell, purchase, import, export, distribute, trade or otherwise deal in all type of electronics and electrical items, appliances, components, apparatus, instruments, consumable and house hold items, rechargeable lights, torches, battery chargers, remote bell, telephones, VCR's, VCP's, tape recorder, two in ones, CD's and CD players, laser disc players, video and audio cassettes, deks, audio and video magnetic tapes, audio etc.;