IN RE Vs. MCML ELECTRICAL SYSTEMS PRIVATE LIMITED

JUDGEMENT

(1.) This Application is filed on behalf of the Applicant Company under Section 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 direct that the meeting of Equity Shareholders of the 2nd Applicant Company and Unsecured Creditors of the 3r Applicant Company be held for considering the Scheme of Amalgamation, where under the .-- 1st Applicant MCML ELECTRICAL SYSTEMS PRIVATE LIMITED (Transferor Company) and 2nd Applicant MCML TRAIN CONTROL TECHNOLOGIES PRIVATE LIMITED (Transferor Company) , are to be merged with MCML SYSTEMS PRIVATE LIMITED, the 3rd Applicant (Transferee Company) . The Scheme of Amalgamation shown as Annexure-K.

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

(3.) The 2nd Applicant Company seeks an order for convening of the Meeting of Equity Shareholders and the 3 rd Applicant Company seek an order for convening of the Meeting of the Unsecured Creditors for considering the Scheme of Amalgamation in terms of Scheme of Amalgamation shown as Annexure-K. Further the 1st Applicant Company and the 3rd Applicant company seek for dispensing with the meeting of the shareholders as they have given their consent in writing and 1st Applicant Company and 2nd Applicant Company seek for dispensing with meeting of Unsecured Creditors as they have given their consent in writing.