COMET HEALTHCARE AND CONSULTING PRIVATE LIMITED AND ORS. Vs. R.G. SCIENTIFIC ENTERPRISES PRIVATE LIMITED

JUDGEMENT

(1.) THIS joint application has been filed under Sections 391 and 394 of the Companies Act, 1956 read with Rule 9 of the Companies (Court) rules, 1959 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 Comet Healthcare and Consulting Private Limited (hereinafter referred to as the transferor company No. 1); RG Medicity Private Limited (hereinafter referred to as the transferor company No. 2); and R.B. Medicare Limited (hereinafter referred to as the transferor company No. 3) with R.G. Scientific Enterprises 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 originally incorporated under the Companies Act, 1956 on 7th December, 2010 with the Registrar of Companies, NCT of Delhi and Haryana at New Delhi under the name and style of Comet Education Services Private Limited. The company changed its name to Comet Healthcare and Consulting Private Limited and obtained the fresh certificate of incorporation on 7th December, 2010.