IN RE: CYPRIOT CONSULTANCY SERVICES LIMITED; LIFELINE PHARMACIES (INDIA) LIMITED; RTC FOODWORKS LIMITED; RTC RESTAURANTS (INDIA) LIMITED Vs. STATE

JUDGEMENT

(1.) THIS is a first motion joint Application under sections 391 & 394 of the Companies Act, 1956, in connection with the Scheme of Amalgamation of 'Cypriot Consultancy Services Limited (Transferor Company No. 1)' Lifeline Pharmacies (India) Limited (Transferor Company No. 2)' RTC Foodworks Limited (Transferor Company No. 3)' with 'RTC Restaurants (India) Limited (Transferee Company)'. A copy of the proposed Scheme of Amalgamation is filed along with the Application. The registered office of the Transferor Companies and Transferee Company is situated within the National Capital Territory of Delhi and are within the jurisdiction of this Court.

(2.) DETAILS with regard to the date of incorporation of Transferor Companies and Transferee Company, their authorized, issued, subscribed and paid up capital have been given in the Application.

(3.) LEARNED Counsel for the Applicant Companies submitted that no proceedings under 235 to 251 of the Companies Act, 1956 are pending against any of the Applicant Companies as on the date of the present Application.