INDAPCO PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS joint Petition has been filed under sections 391(2) & 394 of the Companies Act, 1956 by the Petitioner Transferor Company and Transferee Company seeking sanction of the Scheme of Amalgamation of INDAPCO PRIVATE LIMITED with GLEN APPLIANCES PRIVATE LIMITED.

(2.) THE registered office of the Petitioner Transferor Company is situated at New Delhi, within the jurisdiction of this Court. And the registered office of the Transferee Company is situated in Haryana, outside the jurisdiction of this court.

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