Hinduja Healthcare Limited Vs
.... t Ms. Feni Shah, Practicing Company Secretary, is hereby appointed as Scrutinizer of the meeting of the Equity Shareholders of the Applicant Company -1 to be held at TOWER-C, PLOT C-21, G-BLOCK, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 on 20th May, 2024 at 11:30 a.m. as well as Applic ...
National Company Law Tribunal, Mumbai Bench Court II
One Global Service Provider Limited Vs
.... f the conclusion of the meetings, as per Rule 14 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016. 18. That Counsel for Transferee Company submitted that since the Scheme is an arrangement between the Applicant Companies and their respective shareholders ...
National Company Law Tribunal, Mumbai Bench Court II
Manorama Ropes India Private Limited Vs
.... Applicant Company 2 will be transferred and vested in Applicant Company 3. There is no compromise and/or arrangement with the Secured Creditors of Applicant Company 3 as no sacrifice is called for. The Applicant Company 2 Undertakes to obtain NOC/ consent from 100% of the total value of the Secu ...
National Company Law Tribunal, Mumbai Bench Court V
Puranik Builders Limited Vs
.... cluding for deciding procedural questions that may arise at the aforesaid meeting or at any adjournment thereof or any other matter including an amendment to the Scheme or resolution, if any, proposed at the meeting by any person(s). 16. The quorum of the aforesaid meeting of the Secured Cre ...
National Company Law Tribunal, Mumbai Bench Court IV
Srajan Capital Limited Vs
.... tion 45 IA of the Reserve Bank of India Act, 1934 vide certificate dated July 31, 2020 [Certificate No. B06.00624]. The Certificate of Incorporation along with the Memorandum and Articles of Association is attached as Annexure D 2 of the application. The details of the Share Cap ...
National Company Law Tribunal, Chandigarh Bench
Millfields Developers Private Limited Vs
.... re duly registered with the respective Applicants for the purpose of receiving such notices by email), addressed to each of the Equity Shareholders of the respective Applicants, at their last known address or email addresses as per the records of the respective Applicants. 9. That at least ...
National Company Law Tribunal, Mumbai Bench Court II
Star Cement Meghalaya Limited Vs
.... , stating that copies of the Scheme and the statement containing necessary details required to be filed pursuant to section 230 of the Companies Act, 2013 read with the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 is being sent with the notice of meeting, be published once ...
National Company Law Tribunal, Guwahati Bench
Runwal Commercial Assets Private Limited Vs
.... ers of the Second Applicant Company shall be as prescribed under Section 103 of the Companies Act, 2013. 13. In case if the Quorum as noted above is not present at the meeting, then the meeting shall be adjourned by half an hour, and thereafter the per-sons present and voting shall be deem ...
National Company Law Tribunal, Mumbai Bench Court I
Belco Special Steels Private Limited Vs
.... with Section 133 of the Companies Act, 2013 (Annexure A-21of the application). ix. Audited Financial Statements as on 31.03.2022 and Provisional Financial Statements as on 30.09.2022 of the Applicant Companies (Annexure A-7, A-13 and A-19 respectively of the application). x. Affidavit ...
National Company Law Tribunal, Chandigarh Bench
Bagrrys India Pvt Ltd Vs
.... n). v. list of Secured and Unsecured Creditors of the Resulting Company as on 28.02.2023 duly certified by Chartered Accountants (Annexure A-2/6 and A-2/7, respectively of the application). vi. Certificates of Statutory Auditors to the effect that Accounting treatment proposed in the ...
National Company Law Tribunal, Chandigarh Bench
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