CERAGEM WORLD INDIA PVT LTD Vs. STATE

JUDGEMENT

(1.) THIS Petition has been filed under sections 391 & 394 of the Companies Act, 1956 by the Transferor Company seeking sanction to the Scheme of Amalgamation of Ceragem World India Private Limited, Petitioner/ Transferor Company with Ceragem India Private Limited, Transferee Company.

(2.) THE registered offices of the Petitioner/Transferor Company is 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, 2011 of the Transferor Company have also been enclosed with the Petition.