DABUR INDIA LIMITED Vs. VISHWA PROPERTIES PVT. LTD.

JUDGEMENT

(1.) This application has been filed by the Petitioner under Rule 9 of the Companies (Court) Rules, 1959 seeking a direction to the Respondent to effect necessary change in its records thereby recording change of name of ownership in respect of Flat No. 201 to 207, Pragati Chambers, Plot No. A-5 & A-6, Community Centre, Ranjeet Nagar, New Delhi, in favour of the Petitioner.

(2.) In the year 2006, a Scheme of Amalgamation was made between Balsara Hygiene Products Limited, Besta Cosmetic Limited, Balsara Home Products Limited (hereinafter collectively referred to as the transferor companies) and Dabur India Limited (hereinafter referred to as the transferee company), the Petitioner herein. In respect of the transferor companies, the said Scheme was by the Bombay High Court dated 8th September, 2006, and on 12.9.2006 in respect of the transferee company by this Court.

(3.) In terms of the aforesaid Scheme of Amalgamation, all the properties and assets (moveable or immovable) of the transferor companies were proposed to be transferred to the transferee company. Consequently, once the Scheme was approved, the flats in question, which were owned by the transferor companies, stood automatically transferred to the transferee company, all that remains is that the name of the transferee company after amalgamation has to be substituted for the transferor company's name in the Respondents record.