IN RE: DLF CONSTRUCTION LIMITED AND DLF HOTELS & APARTMENTS PRIVATE LIMITED WITH DLF PROJECTS LIMITED Vs. STATE

JUDGEMENT

(1.) THIS is a first motion application under section 391 & 394 of the Companies Act, 1956, in connection with the Scheme of Amalgamation of DLF Construction Limited & another with DLF Projects Limited. A copy of the proposed Scheme of Amalgamation is filed along with the Application. The registered office of the Applicant/Transferor Company no. 1 is situated within the National Capital Territory of Delhi and is within the jurisdiction of this Court.

(2.) THE registered office of Transferor Company no. 2 and the Transferee Company are situated within the State of Haryana. It is submitted by the Counsel for Applicant that the First Motion Petition has been allowed by the High Court for the States of Punjab & Haryana.

(3.) THE proposed Scheme has been approved by the Board of Directors of the Applicant Company. Copies of the Board Resolution has been filed along with the Application.