ROUTES TRAVEL LTD Vs. AIR TRAVEL BUREAU LTD

JUDGEMENT

(1.) THIS is a first motion joint Application under sections 391 & 394 of the Companies Act, 1956 (for short "the Act") in connection with the Scheme of Amalgamation (for short "the Scheme") of Routes Travel Limited (hereinafter referred to as ,,Transferor Company) with Air Travel Bureau Limited (hereinafter referred to as ,,Transferee Company). A copy of the proposed Scheme of Amalgamation has been filed as Annexure A- 9 along with the present Application.

(2.) IN this Application, details with regard to date of incorporation of Transferor Company and Transferee Company, their authorized, issued, subscribed and paid up capital have been stated. The registered offices of the Transferor Company and Transferee Company are situated within the National Capital Territory of Delhi and are within the jurisdiction of this Court.

(3.) THE counsel for the Applicant Companies submits that no proceedings under section 235 to 251 of the Act are pending against any of the Applicant Companies as on the date of the present Application.