(1.) This Application is filed jointly by two Applicant Companies under Sections 230 to 232 of the Companies Act, 2013 (hereinafter referred to as 'the Act') read with Companies (Compromise, Arrangement and Amalgamation) Rules, 2016 (hereinafter referred to as 'the rules') seeking dispensation of meetings of equity shareholders and creditors of the Applicant Companies in respect of a scheme of arrangement is in the nature of amalgamation of Brij Alloys Private Limited, the Applicant Transferor Company with Global Electrodes Private Limited, the Applicant Transferee Company ("Scheme" for short) .
(2.) The registered offices of both the companies are situated in Ahmedabad in the state of Gujarat, and are under the jurisdiction of this Tribunal.
(3.) Issued, Subscribed and Paid up Share Capital of the Transferor Company, as on the Appointed Date, i.e. 1st April, 2017, was Rs. 4,80,000/- and Issued, Subscribed and Paid up Share Capital of the Transferee Company, as on the Appointed Date, i.e. 1st April, 2017, was Rs. 12,00,500/-.