J TECH COMMUNICATION INDIA PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS joint Application has been filed under Section 391(1) of the Companies Act, 1956, by the applicant companies seeking directions of this court to dispense with the requirement of convening the meetings of their equity shareholders, secured and unsecured creditors to consider and approve with or without modification, the proposed Scheme of Amalgamation of Crayons Global Finance Private Limited (hereinafter referred to as the transferor company no. 1), Ganges Radio Taxi Private Limited (hereinafter referred to as the transferor company no. 2), J Tech Communication India Private Limited (hereinafter referred to as the transferor company no. 3), Ludhiana Call Taxi Private Limited (hereinafter referred to as the transferor company no. 4), Mega Holidays Private Limited (hereinafter referred to as the transferor company no. 5), Mega Infotel Private Limited (hereinafter referred to as the transferor company no. 6) and Maxim Radio Cabs Limited (hereinafter referred to as the transferor company no. 7) with Vimi Investments and Finance Private Limited (hereinafter referred to as the transferee company) .

(2.) THE registered offices of the transferor and transferee companies are situated at New Delhi, within the jurisdiction of this court.

(3.) THE transferor company no. 1 was incorporated under the Companies Act, 1956 on 7 th February, 1995 with the Registrar of Companies, NCT of Delhi and Haryana at New Delhi.