EASYSTICH NEEDLES PRIVATE LIMITED, BANGALORE Vs. NIL

JUDGEMENT

(1.) The applicant, a company registered under the Companies Act, 1956 (for short, 'the Act') having its registered office at the address shown in the cause title, carries on business of trade, manufacture, import, export, etc., amongst others, as set out in the memorandum and articles of associations, Annexure-A.

(2.) Particulars of authorised share capital, issued, subscribed and paid up share capital of the applicant-company as on 31-3-2000 are set out in paragraph 4 of the affidavit dated 14th Oct., 2009 of one S. Subramanian, director of the applicant. The applicant has produced the balance sheet made up to 31st March, 2009 at Annexure-B, only certified by its auditors, disclosing its assets and liabilities.

(3.) The Board of Directors of the applicant in the meeting held on 18th Oct., 2009, approved and adopted the scheme of amalgamation, Annexure-F, whereunder, it is proposed to merge the applicant with M/s. Sutures India Private Limited, a company incorporated under the Act, having its registered office in the State of Karnataka.