CONTINENTAL INDIA LIMITED Vs. STATE

JUDGEMENT

(1.) THIS is a first motion Application under Sections 390 to 394 read with Section 78, 100 to 104 of the Companies Act, 1956, (for short 'Act') read with Rules 6 & 9 of Company Court Rules in connection with the Scheme of Arrangement (for short 'Scheme') of Continental India Ltd. (hereinafter referred to as Applicant Company) and its shareholders. A copy of the proposed Scheme is filed along with the application as Annexure-D.

(2.) THE registered offices of the Applicant Company is situated within the National Capital Territory of Delhi and is within the jurisdiction of this Court.

(3.) COPY of the Memorandum and Articles of Association as well as the latest audited Annual Accounts for the year ended 31st March, 2012 of the Applicant Company have also been enclosed with the Application.