AMCO BATTERIES LTD Vs. STATE

JUDGEMENT

(1.) Co. P. No. 23/2009 is filed by the Transferee Company and Co. P. No.24/2009 is filed by the /Transferor Company.

(2.) These petitions are filed for sanction Of the Scheme of Amalgamation of the Transferor Company with the Transferee Company. The Scheme of Amalgamation is at Annexure-E.

(3.) The Transferee Company was incorporated on 19-5-1955 with the Registrar of Companies, Karnataka, with main objects to acquire properties movable and immovable including goodwill belonging to any person, firm or company engaged in the manufacture of batteries and take over the execution of any contract or contracts by such person, firm or company, etc. The registered office of the Transferee Company is situated at 3rd Floor, Unity Building, Tower Block, J. C. Road, Bangalore - 560 002. The authorised share capital of the Transferee Company is Rs. 15,00.00,000/- divided into 15,00,000 equity shares of Rs. 100/- each and Rs. 5,00,00,000 divided into 5,00,000/- preference shares of Rs. 100/- each. The issued, subscribed and paid up share capital is Rs. 3,30,00,000/- divided into 3,30,000 equity shares of Rs. 100/- each fully paid up.