(1.) THIS is a joint application by applicants Indiabulls Projects Limited, applicant No. 1/transferor Company, Indiabulls Wholesale Services Limited applicant no. 2 Transferee Company, under Section 391 to 394 of the Companies act, 1956 (hereinafter referred to as the Act) seeking dispensation of meetings of equity shareholders, secured and unsecured creditors of both the applicant companies, which are otherwise required for considering the scheme of amalgamation.
(2.) THE registered office of both transferor and the transferee companies are situated at E-29,first Floor, Cannaught Place, New Delhi,110001 that is, within the jurisdiction of this Court.
(3.) THE Board of Directors of each of the applicant companies have passed resolutions on 15. 01. 2008, approving the scheme of amalgamation of the transferor company with the transferee company, copies of which have been filed.