LAWS(DLH)-2011-2-571

IN RE: GINNI ENERGY PVT. LTD. Vs. STATE

Decided On February 22, 2011
In Re: Ginni Energy Pvt. Ltd. Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS is an application under Sections 391(1) and 393 of the Companies Act, 1956 (in short, 'the Act") seeking sanction of Scheme of Amalgamation of DEKA HOLDINGS (MAURITIUS) LIMITED (hereinafter referred to as the "Transferor Company") with GINNI ENERGY PRIVATE LIMITED (hereinafter referred to as the "Transferee Company").

(2.) THE Scheme of Amalgamation is annexed as Annexure -G to the present application. While the registered office of Transferee Company is situated at New Delhi within the jurisdiction of this Court, the registered office of Transferor Company is based in Mauritius.

(3.) MR . Vikrant Rohilla, learned Counsel submits that no proceedings are pending against the Transferee Company under Sections 235 to 251 of the Act. He further states that though the Transferor Company is situated outside the jurisdiction of this Court, the Transferor Company is taking requisite steps for effectuation of merger under the applicable law.