Ina Malhotra, Member - (1.) This Joint application has been filed by the Applicant Companies, being Transferor Companies No. 1-15 and the Transferee Company no. 16 under the provisions of sections 230 and 232 of the Companies Act, 2013 read with the Company (Compromises, Arrangements and Amalgamations) Rules, 2016 and the National Company Law Tribunal Rules, 2016, for the purpose of approving the Scheme of Amalgamation, as contemplated between the Transferor Companies with Transferee Company.
(2.) As per averments, the registered offices of the Transferor Companies No. 1-15 as well as that of the Transferee Company No. 16 are situated in the National Capital Territory of Delhi, falling within the territorial jurisdiction of this Court.
(3.) A perusal of the averments made in the petition reveals that the Transferor Companies/ Applicant No. 1-15 are either directly or indirectly owned subsidiaries of M/s. Felicite Builders and Constructions Private Limited (not a party in the present petition) while the Transferee Company/ Applicant No. 16 is a direct wholly owned subsidiary of M/s. Felicite Builders and Construction Pvt. Ltd. The object of all the applicant companies show that they are engaged in the business of real estate.;