IN RE Vs. KRUPA AUTOS PVT LTD

JUDGEMENT

(1.) By this joint application 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") , the applicant companies are seeking dispensation of meetings/directions for holding meetings of equity shareholders and unsecured creditors of the applicant companies in respect of a scheme of arrangement which is in the nature of amalgamation of M / s. Parth Imaging Centre Pvt. Ltd. (Transferor Company) with Krupa Autos Pvt. Ltd. (Transferee Company) ["Scheme" for short].

(2.) The registered offices of both the transferor and transferee companies are situated in Rajkot in the State of Gujarat, and, therefore, they are under the jurisdiction of this Tribunal.

(3.) The issued, subscribed and paid-up share capital of the transferor company as on the date of filing of the application was Rs.51,00,000/- divided into 5,10,000 equity shares of Rs.10/- each and the issued, subscribed and paid up share capital of the transferee company as on the date of filing of the application was Rs. 1,00,000/- divided into 10,000 equity shares of Rs.10/- each.