VODAFONE ESSAR LTD. Vs. VODAFONE ESSAR INFRASTRUCTURE LTD.

JUDGEMENT

(1.) Four companies have moved this Court under Sections 391 - 394 of the Companies Act, 1956 seeking sanction of the Scheme of Arrangement between M/s. Vodafone Essar Limited (hereinafter referred to as the transferor company No. 1); M/s. Vodafone Essar Mobile Services Limited (hereinafter referred to as the Petitioner/ transferor company No. 2); M/s. Vodafone Essar East Limited (hereinafter referred to as the transferor company No. 3); M/s. Vodafone Essar Gujarat Limited (hereinafter referred to as the transferor company No. 4); M/s. Vodafone Essar South Limited (hereinafter referred to as the Petitioner/transferor company No. 5); M/s. Vodafone Essar Digilink Limited (hereinafter referred to as the Petitioner/transferor company No. 6); M/s. Vodafone Essar Cellular Limited (hereinafter referred to as the transferor company No. 7) and M/s. Vodafone Essar Infrastructure Limited (hereinafter referred to as the transferee company).

(2.) The registered offices of the Petitioner/transferor companies No. 2, 5 & 6 and the transferee company, all of whom have approached this Court, are situated at New Delhi, within the jurisdiction of this Court.

(3.) The registered offices of the transferor company Nos. 1, 3, 4 and 7 are situated at Mumbai, Kolkata, Ahmedabad and Coimbatore, respectively.