GREAT LEARNING MANAGEMENT PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) This application has been filed under Sections 391 to 394 of the Companies Act, 1956 read with Rules 6 & 9 of the Companies (Court) Rules, 1959 by the applicant/transferor company seeking directions of this court to dispense with the requirement of convening the meetings of its equity shareholders, secured and unsecured creditors to consider and approve, with or without modification, the proposed Scheme of Amalgamation of Great Learning Management Private Limited (hereinafter referred to as the transferor company) with Beacon Higher Education Services Private Limited (hereinafter referred to as the transferee company).

(2.) The registered offices of the applicant/transferor company and the transferee company are situated at New Delhi, within the jurisdiction of this Court.

(3.) The applicant/transferor company was incorporated under the Companies Act, 1956 on 17th March, 2011 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi.