RAJASTHAN GLOBAL SECURITIES LIMITED Vs. STATE

JUDGEMENT

(1.) THIS is a first motion joint Application under Sections 391 to 394 of the Companies Act, 1956, (for short, the Act) in connection with the Scheme of Arrangement (for short, Scheme) between Forrester Securities Private Limited, Crossover Securities Management Private Limited, Aureole Impex Private Limited and Speed Colonisers and Developers Private Limited (hereinafter referred to as the Transferor Companies) and Rajasthan Global Services Limited (hereinafter referred to as Transferee Company). A copy of the proposed Scheme is filed along with the Application as Annexure 'A'.

(2.) THE registered offices of the Transferee and Transferor Companies are situated within the National Capital Territory of Delhi and are 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 all the Applicant Companies have also been enclosed with the Application.