IN RE Vs. ARGENTIUM INTERNATIONAL 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 at 79, Shyam Lai Road, 2nd Floor, Darya Ganj, New Delhi-110002, which lies within the jurisdiction of this Tribunal.

(3.) A perusal of the petition discloses that Transferor Companies 1 and 2 and Transferee Company (Applicant No.3) had jointly filed the first motion application bearing C.A. No. (CAA) 107/ND/2017. The Tribunal vide its order dated 06.10.2017 had dispensed with the meetings of the equity shareholders, secured and unsecured creditors of the Transferor and Transferee Companies.