- (1.) This petition has been filed jointly, under Sections 391 to 394 A of the Companies Act, 1956 (hereinafter referred to as 'the Act') Ess Kay Structures Private Limited of Transferor Company No. 1/Applicant No. 1"), Synergy Foods Private Limited ("Transferor Company No. 2/Applicant No. 2"), Aden Marketing Private Limited ("Transferor Company No. 3/Applicant No. 3"), Manu Garments Private Limited ("Transferor Company No. 4/Applicant No. 4") and Om Mines And Minerals Private Limited ("Transferee Company/Applicant") in connection with the Scheme of Amalgamation(hereinafter referred to as 'the Scheme') for the amalgamating the business of the Transferor Companies with the Transferee Company.
(2.) The application which was originally filed before the Hon'ble High Court of Delhi has been transferred to the NCLT pursuant to the circular issued by the Ministry of Corporate Affairs and has been assigned to this Bench for further disposal.
(3.) 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.;