IN RE Vs. KYJOL PROJECTS PRIVATE LIMITED

JUDGEMENT

(1.) This application has been jointly filed by the Applicant Companies under Sections 230 and 232 of the Companies Act, 2013 read with the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 and the National Company Law Tribunal Rules, 2016, duly supported by separate affidavits of the Applicant Companies, for seeking appropriate orders/directions for dispensing with/convening of the respective meetings of Shareholders, Secured Creditors and Unsecured Creditors of the Applicant Companies, in connection with the proposed Scheme of Amalgamation contemplated between the applicant companies. The said Scheme of Amalgamation (hereinafter referred to as the "Scheme") has been placed on record along with the joint application.

(2.) It is represented that the registered office of all the three applicant companies is situated in New Delhi and therefore the subject matter of this joint application falls within the Jurisdiction of this Bench.

(3.) Kyj ol Proj ects Private Limited (Applicant Company-1) was incorporated on September 24, 1991. The authorized capital of the Company is Rs. 10,00,00,000 (Rupees Ten Crores) divided into 1,00,00,000 (One Crore) shares of Rs. 10/- each. The issued, subscribed and paid up capital of the company is Rs. 5,70,59,200 divided into 57,05,920 shares of Rs. 10/- each. The registered office of the Applicant Company - I is situated at Hotel The Suryaa, New Friends Colony, New Delhi - 110025.