Bikki Raveendra Babu, Member - (1.) Heard Learned Senior Counsel Mr. Navin Pahwa with learned Advocates, Ms. Dharmishta Raval of M/s. Raval & Raval, Advocates and Mr. Yuvraj Thakore for the Applicant Amalgamating Company. Perused the application and the supporting affidavit of Mr. Anil Kumar Mishra, the authorized signatory of the Applicant Amalgamating Company, dated 1st September, 2017 and the documents annexed thereto.
(2.) This is an application filed by National Multi-Commodity Exchange of India Limited (hereinafter known as the Applicant Amalgamating Company) under Sections 230-232 of the Companies Act, 2013 ('the Act') . National Multi-Commodity Exchange of India Limited is incorporated under Companies Act, 1956 with their registered office in Ahmedabad.
(3.) National Multi-Commodity Exchange of India Limited has r filed this application seeking dispensation of the meeting of Secured Creditors and seeking direction for convening meeting of the Equity Shareholders and Unsecured Creditors in respect of the Scheme of Amalgamation of National Multi-Commodity Exchange of India Limited ('NMCE' or 'the Applicant Amalgamating Company') with Indian Commodity Exchange Limited ('ICEX' or 'the Amalgamated Company') and their respective shareholders ('Scheme') with effect from the Appointed Date with the Amalgamated Company on the agreed terms and conditions as set out in the scheme annexed at Annexure - E in accordance with Sections 230 to 232 of the Act and other applicable provisions of the Act.;