GLOBAL DIGITAL TECHNOLOGIES LIMITED Vs. MVL INDUSTRIES LIMITED

JUDGEMENT

(1.) THIS is a first motion joint Application under sections 391 and 394 of the Companies Act, 1956, in connection with the Scheme of Amalgamation of Global Digital Technologies Limited Ltd with MVL Industries Limited. A copy of the proposed Scheme of Amalgamation is filed along with the Application.

(2.) THE registered offices of both the Transferor and Transferee Companies are situated within the National Capital Territory of Delhi and are within the jurisdiction of this Court.

(3.) LEARNED Counsel for the Applicant Companies submit that no proceedings under sections 235 to 251 of the Companies Act, 1956 are pending against any of the Applicant Companies as on the date of the present Application.