SPANK HOTELS PRIVATE LIMITED 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

(2.) THE registered office of the Transferor and Transferee Company is situated within the National Capital Territory of Delhi and are within the jurisdiction of this Court.

(3.) LEARNED Counsel for the Applicant Companies submitted 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.