BHARTI INFRATEL LIMITED Vs. BHARTI INFRATEL VENTURES LIMITED

JUDGEMENT

(1.) THIS joint petition has been filed under Sections 391 to 394 of the Companies Act, 1956 by the Petitioner companies seeking sanction of the scheme of arrangement between Bharti Infratel Limited (hereinafter referred to as transferor company) and Bharti Infratel Ventures Limited (hereinafter referred to as the transferee company).

(2.) THE registered offices of the transferor and transferee companies are situated at New Delhi, within the jurisdiction of this Court.

(3.) THE transferee company was incorporated under the Companies Act, 1956, on 31 December, 2007 with the Registrar of Companies, NCT of Delhi and Haryana at New Delhi.