BRAHMAPUTRA INFRAPROJECT LTD 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 Brahmaputra Infraproject Ltd with Brahmaputra Infrastructure Ltd. A copy of the proposed Scheme of Amalgamation is filed along with the Application.

(2.) IT is stated that the Registered Offices of both the Applicant Companies are situated within the National Capital Territory of Delhi and are within the jurisdiction of this Court.

(3.) STATUS of the Shareholders, Secured and Un-secured Creditors of the Applicant Companies and the consents obtained for the proposed Scheme is clearly apparent from the chart given below: