NSL RENEWABLED POWER P LTD Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed under Sections 391 to 394 of the Companies Act, 1956 by NSL Renewable Power Private Limited (hereinafter referred to as Petitioner/Transferee Company) seeking sanction of the Scheme of Amalgamation of Perpetual Energy Systems Limited (hereinafter referred to as Transferor Company I) and Indur Green Power Private Limited with NSL Renewal Power Private Limited (hereinafter referred to as Transferor Company II).

(2.) THE registered office of the Petitioner/Transferee Company is situated at New Delhi, within the jurisdiction of this Court. Registered office of the Transferor Company I and Transferor Company II are situated at Hyderabad, outside jurisdiction of this Court.

(3.) COPIES of the Resolutions passed by the Board of Directors of the Petitioner Company approving in the Scheme of Amalgamation have also been placed on record.