S.K. Mohapatra, Member - (1.) This application has been jointly filed by the Applicant Companies under Sections 230 and 232 of the Companies Act, 2013 read with the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 and the National Company Law Tribunal Rules, 2016, duly supported by separate affidavits of the Applicant Companies, for seeking appropriate orders/directions for dispensing with the respective meetings of shareholders, secured creditors and unsecured creditors of the applicant companies, in connection with the proposed Scheme of Amalgamation contemplated between the applicant companies. The said Scheme of Amalgamation (hereinafter referred to as the "Scheme") has been placed on record along with the joint application.
(2.) It is represented that the registered office of both the applicant companies is situated in New Delhi and therefore the subject matter of this joint application falls within the Jurisdiction of this Bench.
(3.) M/S Tushar Drilling and Exploration Private Limited (Transferor Company) was incoiporated on 21.12.1984 as a private limited company. The Authorized Share Capital of the company is Rs. 20,00,000 divided into 20,000 Equity Shares of Rs. 100/- each and Issued, Subscribed and Paid up Share Capital is Rs. 3,86,000 divided into 3,860 Equity Shares of Rs. 100/- each. The registered office of the Transferor Company is situated at 806 Meghdoot 94 Nehru Place New Delhi-110019.;