K Anantha Padmanabha Swamy, Member - (1.) Under adjudication is a Company application CA/188/CAA/2017 that has been filed in the matter of the Scheme of Amalgamation. Counsel for the applicant, M/s. Shriram Chits Private Limited (Transferor Company 3) stated that since M/s. Shriram Chits Private Limited (Transferor Company 1) is having its registered office at 44, Sarojini Devi Road, Secunderabad 500003, Andhra Pradesh, M/s. Shriram Chits (Maharashtra) Limited, (Transferor Company 2) is having its registered office at Wockhardt Towers, Level 2, East Wing, C-2, G-Block, Bandra Kurla Complex, Bandra East, Mumbai 400 051 ) , with whom the Transferee company, M/s. Shri Ram Chits (Karnataka) Private Limited, is to be amalgamated has its Registered Office at Akshodaya, 259/31,1st Floor, 10th Cross Wilson Garden, Bangalore 560 027, the same are falling within the jurisdiction of NCLT, Hyderabad, NCLT, Mumbai and NCLT, Bangalore Bench respectively.
(2.) The Applicant Company, M/s. Shriram Chits Private Limited (Transferor Company 3) through the application have prayed for seeking directions for: a) dispensing with the convening and holding of the meeting of the Equity shareholders of the Transferor Company 3 b) dispensing with the convening and holding of the meeting of Unsecured Creditors of the Transferor Company 3 c) fix a date for presentation of the Company Petition M/s. Shriram Chits Private Limited (Transferor Company)
(3.) There are 3 Equity Shareholders in the Transferor Company-3 whose particulars are placed at page 110 of the typed set, certified by the Authorised Signatory of the applicant company and they have given their consent to the said scheme of amalgamation by way of consent affidavits, which are placed from Pages 1 to 6 of the Additional typed set. All the requirements under law have been fulfilled, hence, holding of the meeting of the Equity shareholders of the Transferor Company 3 is dispensed with.;