IN RE: INTERNATIONAL AIRCONDITIONING PRODUCT PVT. LTD., SYSTEMAIR SOFTWARE PRIVATE LTD. AND SYSTEMAIR INDIA PVT. LTD. Vs. STATE

JUDGEMENT

(1.) THIS is a first motion application under sections 391 to 394 of the Companies Act, 1956 filed by International Airconditioning Products Private Limited (hereinafter referred to as Transferor Company 1) and Systemair Software Private Limited (hereinafter referred to as Transferor Company 2) and Systemair India Private Limited (hereinafter referred to as Transferee Company) in respect of a Scheme of Amalgamation (Scheme for short) between the said Transferor Companies and the Transferee Company. Registered office of the Applicant Companies is situated in Delhi within the jurisdiction of this Court. Board of Directors of Applicant Companies have passed resolutions approving the proposed scheme and the said resolutions have been attached along with the present application.

(2.) DETAILS with regard to the date of incorporation of the Applicant Companies and their authorized, issued, subscribed and paid up capital have been given in the present application.

(3.) LEARNED Counsel for the Applicant Companies submits that no proceedings under Section 235 to 251 of the Companies Act, 1956 are pending against the Applicant Companies.