IN RE: BIJLI INVESTMENTS PRIVATE LIMITED; PRIYA EXHIBITORS PRIVATE LIMITED; BIJLI HOLDINGS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS joint Petition has been filed under sections 391(2) & 394 of the Companies Act, 1956 by the Petitioner Transferor Company and Transferee/ Demerged Company and Resulting Company seeking sanction of the Scheme of Arrangement of Bijli Investments Private Limited and Priya Exhibitors Private Limited and Bijli Holdings Private Limited which involves Merger of Transferor Company with Transferee Company and Demerger of a Investments division of Demerged Company into Resulting Company. The registered offices of the Petitioner Transferor Company and Transferee Company and Resulting Company are situated at New Delhi, within the jurisdiction of this Court.

(2.) DETAILS with regard to the date of incorporation of Transferor and Transferee and Resulting Companies, their Authorized, Issued, Subscribed and Paid up capital have been given in the Petition.

(3.) COPIES of the Resolutions passed by the Board of Directors of the Petitioner Companies approving the Scheme of Arrangement have also been placed on record.