IN RE Vs. ADHISWAR NIVESH 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 the respective meetings of Shareholders, Secured Creditors and Unsecured Creditors of the Applicant Companies, in connection with the proposed Scheme of Amalgamation of all the nine transferor companies with transferee company. The said Scheme of Amalgamation (hereinafter referred to as the "Scheme") has been placed on record along with the joint application.

(2.) As the registered office of all the applicant companies are situated in New Delhi, the subject matter of this joint application falls within the Jurisdiction of this Bench.

(3.) M/S. Adhishwar Nivesh Private Limited (Applicant No. 1 / Transferor Company No. 1) was incorporated on the 24.03.2000 as a Private Company Limited under the name of M/s. Amazing Infotech Private Limited under the provisions of the Companies Act, 1956. The name of company was later changed to M/s. Adhishwar Nivesh Private Limited and a fresh certificate of incorporate was issued vide letter dated 08.04.2008 by the Dy. Registrar of companies, NCT of Delhi & Haryana. The Registered Office of the Applicant No. 1 is situated at 1, Zamrudpur Community Centre, Kailash Colony Extension, New Delhi - 110048. The authorized Share Capital of the Applicant No. 1 Company is Rs. 1,40,00,000/- divided into 14,00,000 Equity Shares of Rs. 10/- each and Issued, Subscribed and Paid-up Share Capital is Rs. 1,39,72,700/- divided into 13,97,270/- Equity Shares of Rs. 10/- each.