(1.) This joint application has been filed under Section 391 of the Companies Act, 1956 (hereinafter referred to as 'the Act') 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 and creditors to consider and approve, with or without modification, the proposed Scheme of Amalgamation (hereinafter referred to as 'proposed scheme') of Maruti Insurance Business Agency Limited (hereinafter referred to as 'Transferor Company no.1'), Maruti Insurance Distribution Services Limited (hereinafter referred to as 'Transferor Company no.2'), Maruti Insurance Agency Network Limited (hereinafter referred to as 'Transferor Company no.3'), Maruti Insurance Agency Solutions Limited (hereinafter referred to as 'Transferor Company no.4'), Maruti Insurance Agency Services Limited (hereinafter referred to as 'Transferor Company no.5'), Maruti Insurance Agency Logistics Limited (hereinafter referred to as 'Transferor Company no.6') and Maruti Insurance Broker Limited (hereinafter referred to as 'Transferor Company no.7') with Maruti Suzuki India Limited (hereinafter referred to as 'Transferee Company'). Dispensation is further sought on behalf of the Transferee Company from the requirement of filing of the company petition or any further application seeking sanction to the proposed scheme.
(2.) The registered offices of the Applicant Companies are situated at New Delhi, within the jurisdiction of this Court.
(3.) The Transferor Company no.1 was originally incorporated under the Act on 14.01.2002 with the Registrar of Companies, National Capital Territory of Delhi and Haryana under the name and style of Maruti Insurance Brokers Limited. The name of the Transferor Company no.1 was thereafter changed to its present name and a fresh certificate of incorporation dated 22.05.2007 was issued in this regard by the Registrar of Companies, National Capital Territory of Delhi and Haryana.