CYRILLA BUILDERS & CONSTRUCTIONS LIMITED Vs. STATE

JUDGEMENT

(1.) This second motion joint petition has been filed under Section 391 ( 2 ) and 394 of the Companies Act 1956 ('Act') by the Petitioners seeking sanction of the Scheme of Amalgamation ('Scheme') among Cyrilla Builders & Constructions Limited, DLF New Gurgaon Homes Developers Private Limited, DLF New Gurgaon Offices Developers Private Limited and Valini Builders & Developers Private Limited (hereafter referred to as 'Transferor companies') with DLF Home Developers Limited (hereafter referred to as 'Transferee company') [hereafter collectively referred to as 'Petitioner companies'].

(2.) The registered offices of the Petitioner companies are situated within the National Capital Territory of Delhi and are within the jurisdiction of this Court.

(3.) The details of the dates of incorporation of the Petitioner companies, their authorized, issued, subscribed and paid up capital have been set out in the petition.