K. Anantha Padmanabha Swamy, Member - (1.) Under Consideration are two Company Application Nos. CA/112 & 113/CAA/2017 filed under section 230 of the Companies Act 2013, pertaining to the proposed Scheme of Amalgamation. CA/112/CAA/2017
(2.) The applicant company (Transferor Company) through this application has prayed for passing following orders:- (i) For convening, holding and conducting of the meeting of equity shareholders of the Applicant Company, fix the date, time, place, quorum and appointment of Chairman for the meeting and to fix the date for filing the Company Petition. (ii) For convening, holding and conducting of the meeting of the unsecured creditors of the Applicant Company, fix the date, time, place, quorum and appointment of Chairman for the meeting and to fix the date for filing the Company Petition.
(3.) There are 8 equity shareholders in the Applicant Company, whose particulars are given at page No. 105.;