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') posh Exports Private Limited (Applicant No. 1/Transferor Company), Camsice Consultancy Services Private Limited (Applicant No. 2/Transferor Company) with Ekum Designs Private Limited (Applicant/Transferee Company) in connection with the Scheme of Amalgamation (hereinafter referred to as 'the Scheme') for amalgamating the businesses of the Transferor Companies with the Transferee Company.
(2.) As per averments, the registered offices of all the Applicant Companies are situated in the National Capital Territory of Delhi, falling within the territorial jurisdiction of this Court.
(3.) The Applicant No. 1 Company/Transferor Company was incorporated under the Act on 12th May, 1994 under the name and style of " Posh Exports Private Limited" having CINU 99999 DL 1997 PTC 087184. Its authorized and paid up share capital is Rs. 20,00,000/- each equity share being of Rs. 10/- each.;