M/S CDH BIOSCIENCE PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS second motion joint Petition has been filed under Sections 391(2) and 394 of the Companies Act, 1956 (for short "Act") seeking sanction of the Scheme of Amalgamation (for short "Scheme") of CDH BIOSCIENCE PRIVATE LIMITED (Transferor Company No.1) and EX SERVICEMEN ABHIMANYU COAL CARRIERS PRIVATE LIMITED (Transferor Company No. 2) with CENTRAL DRUG HOUSE PRIVATE LIMITED (Transferee Company).

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

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