IN RE Vs. HARCOURT (INDIA) PRIVATE LIMITED

JUDGEMENT

(1.) This Joint application has been filed by the Applicant Companies under sections 230 and 232 of the Companies Act, 2013 read with the Company (Compromises, Arrangements and Amalgamations) Rules, 2016 and the National Company Law Tribunal Rules, 2016, for the purpose of approving the Scheme of Amalgamation, as contemplated between the Transferor Companies with Transferee Company.

(2.) Both Transferor Companies as well as Transferee Company have their registered offices which lie within the jurisdiction of this Tribunal. The applicants belong to the same group of reed Elsevier Group and are engaged in the business of publication and distribution of books, magazines etc.

(3.) A perusal of the petition discloses that Transferor Companies l-2and Transferee Company (Applicant No.3) had jointly filed the first motion application bearing C.A. No. (CAA) 119/ND/2017. The Tribunal vide its order dated 23.10.2017 had dispensed with the meetings of the equity shareholders, secured and unsecured creditors of the Transferor Companies and Transferee Company in view of the consent affidavits of all concerned on record.