PARRYS SUGAR INDUSTRIES LIMITED Vs. STATE

JUDGEMENT

(1.) The applicant (for short 'Transferor company') is a company incorporated under the Companies Act, 1956 (for short 'Act') having its registered office at the address shown in the cause -title carrying on the business of manufacture and dealing in sugar, jaggery, byproducts thereof etc., as set out in the Memorandum and Articles of Association Annexure -"A".

(2.) The authorized, issued, subscribed and paid up share capital of the applicant company is more fully specified in paragraph 4 of the affidavit of Mr. Amar Kumar Dora, Company Secretary of the applicant company. The Balance sheet made upto 31.3.2016 Annexure -D, duly audited by the Chartered Accountants discloses the assets and liabilities of the applicant -company.

(3.) At paragraph 13 of the affidavit, it is stated that the Board of Directors of the applicant company have approved and adopted the Scheme of Amalgamation Annexure -E dated 10.05.2016.