Bikki Raveendra Babu, Member - (1.) This Application is filed jointly by two Applicant Transferor 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'). The Scheme of Arrangement is in the nature of amalgamation of Arvind Fashion Brands Limited, Applicant No. 1, (herein after referred to as Transferor Company No. 1') and Arvind Sports Lifestyle Limited, Applicant No. 2, (herein after referred to as the Transferor Company No. 2') with Anveshan Textiles Limited ("Scheme" for short).
(2.) The registered office of both the companies are situate in Ahmedabad in the state of Gujarat, and are under the jurisdiction of the National Company Law Tribunal, Bench at Ahmedabad.
(3.) The Issued, Subscribed and Paid up Share Capital of Transferor Company No. 1 is Rs. 10,00,000/- as on 31st March 2016 and the Issued, Subscribed and Paid up Share Capital of Transferor Company No. 2 is Rs. 10,00,000/- as on 31st March 2016.;