SUMANGAL APPARELS PVT LTD Vs. STATE

JUDGEMENT

(1.) THIS joint Petition has been filed under sections 391 & 394 of the Companies Act, 1956 by the Petitioner Companies seeking sanction to the Scheme of Amalgamation of Sumangal Apparels Private Limited, Petitioner/ Transferor Company with Mangla Apparels Private Limited, Petitioner /Transferee Company.

(2.) THE registered offices of the Petitioner Companies 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.