Bikki Raveendra Babu, Member - (1.) In this order, this Tribunal is considering the objections of Neptune Overseas Limited, the Objector, in the matter of Amalgamation of National Multi-Commodity Exchange of India Limited with Indian Commodity Exchange.
(2.) The following facts are necessary for the purpose of this order :-
(3.) This application is filed by National Multi-Commodity Exchange of India Limited (hereinafter called as "NMCE") seeking directions for convening and holding meetings of Equity Shareholders and Unsecured Creditors of the applicant company for the purpose of considering and, if thought fit, approving with or without modifications a Scheme of Amalgamation of NMCE with Indian Commodity Exchange Limited (hereinafter called as "ICEX") and their respective shareholders.;