IN RE Vs. TAYANA DIGITAL PRIVATE LIMITED

JUDGEMENT

(1.) This Company Application is filed on behalf of the Applicant Company under Sec. 230 and 232 of the Companies Act, 2013 read with Rule 3 of the Companies (Compromises, Arrangement and Amalgamation) Rules 2016, praying to order to dispense with the convening of the meetings of the Equity Shareholders, Secured Creditor, Unsecured Loan Creditor and Unsecured Trade Creditor of the Applicant / Transferee Company for purposes of considering the Scheme of Amalgamation etc.

(2.) The averments made in the Company Application are briefly described hereunder:-

(3.) The Applicant Company seeks an order to dispense with convening of meeting of Equity Shareholders, Secured Creditors, Unsecured Creditors and Unsecured Trade creditors of the Applicant/Transferee Company for approving the scheme of amalgamation of JUPITER CAPITAL PRIVATE LIMITED with TAYANA DIGITAL PRIVATE LIMITED in terms of Scheme of Amalgamation shown as Annexure-F. It is further averred in the Company Application that the Transferee Company was incorporated as a private company under the name and style of JUPITER CAPITAL PRIVATE LIMITED on 29th March 2004 in the State of Karnataka and obtained Certificate of Incorporation from the Registrar of Companies, Karnataka bearing CIN No. U67120KA2004PTCO33653. The Registered office of the Transferee Company, is situated at No. 54, Richmond Road, Bengaluru-560025.