SHARDA SEJONG AUTO COMPONENTS INDIA LTD Vs. STATE

JUDGEMENT

(1.) THIS second motion joint Petition has been filed under Sections 391(2) and 394 of the Companies Act, 1956 by the abovenamed Petitioner Transferor Company and Transferee Company, seeking sanction of the Scheme of Amalgamation of SHARDA SEJONG AUTO COMPONENTS (INDIA) LIMITED with SHARDA MOTOR INDUSTRIES LIMITED as amended by the order dated 10.07.2012 passed by this Hon'ble Court.

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

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