LAWS(DLH)-2012-7-288

ALESSA DEVELOPERS & INFRASTRUCTURES PRIVATE LIMITED Vs. STATE

Decided On July 13, 2012
ALESSA DEVELOPERS AND INFRASTRUCTURES PRIVATE LIMITED Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS second motion joint Petition has been filed under sections 391(2) and 394 of the Companies Act, 1956 by the Petitioner Transferor Companies and Transferee Company seeking sanction of the Scheme of Amalgamation of Transferor Companies No. 1 to 7 - Alessa Developers & Infrastructures Private Limited, ARN Buildcon Private Limited, Emerald Conbuild Private Limited, Sarnafil Securities Private Limited, Santric Securities Private Limited, Suku Infotech Private Limited, Sanluis Infratech Private Limited with Transferee Company Aakriti Structures Private Limited.

(2.) THE registered offices of the Petitioner Transferor Companies and Transferee Company are situated at New Delhi, within the jurisdiction of this Court.

(3.) COPIES of the Memorandum and Articles of Association as well as the latest audited Annual Accounts for the year ended 31 st March, 2011 of the Petitioners Transferor and Transferee Companies have also been enclosed with the Petition.