(1.) These two Company Petitions are being disposed of by this common order as they relate to the scheme of arrangement agreed between the two companies, who are the petitioners in both the Company Petitions.
(2.) The petitioner in Company Petition No.200 of 2016 is Asmitha Microfin Limited (Asmitha) a public limited company incorporated on 26.02.2001. Its registered office is situated in Hyderabad, Telangana. The authorised share capital of the said company as on 01.04.2015 is Rs.400.00 crores divided into 3,50,00,000 equity shares of Rs.10/- each and 36,50,00,000 preference shares of Rs.10/- each. The issued, subscribed and paid-up share capital of the company is Rs.333,64,38,510/- divided into 2,43,82,786 fully paid-up equity shares of Rs.10/- each and 30,92,61,065 optionally convertible cumulative redeemable preference shares (OCCRPS) of Rs.10/- each.
(3.) Similarly, the petitioner in Company Petition No.201 of 2016, Share Microfin Limited (SHARE) was registered on 20.04.1999 as a public limited company and it is having its registered office in Hyderabad, Telangana. Its authorised share capital as on 01.04.2015 is Rs.830.00 crores divided into 10,00,00,000 equity shares of Rs.10/- each and 73,00,00,000 preference shares of Rs.10/- each. The issued, subscribed and paid-up share capital as on 01.04.2015 is Rs.697,35,20,420/- divided into 5,32,17,042 fully paid up equity shares of Rs.10/- each and 64,41,35,000 OCCRPS of Rs.10/- each.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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