MOBINTECO LIMITED Vs. STATE

JUDGEMENT

(1.) THIS joint application has been filed under Sections 391 to 394 and Sections 100 to 103 of the Companies Act, 1956 read with Rules 6 & 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, preference shareholder, secured and unsecured creditors to consider and approve, with or without modification, the proposed Scheme of Amalgamation of M/s. Mobinteco Limited (hereinafter referred to as the transferor company no. 1) and M/s. Y2CF Digital Media Limited (hereinafter referred to as the transferor company no. 2) with M/s. Hike 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 13th October, 2011 with the Registrar of Companies, NCT of Delhi and Haryana at New Delhi.