IN RE Vs. KAILASHSIDDHI PROMOTERS PVT. LTD

JUDGEMENT

(1.) THIS joint Petition has been filed under sections 391 and 394 of the Companies Act, 1956 by the Petitioner Companies seeking sanction to the Scheme of Amalgamation of Growth Avenue Securities Pvt. Ltd. with Kailashsiddhi Promoters Pvt. Ltd.

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

(3.) COPIES of the Memorandum and Articles of Association as well as the latest audited Annual Accounts for the year ended 31st March, 2012 of the Petitioner Companies have also been enclosed with the Petition.