IN RE: BAHETI ROTOPLAST PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS is a first motion application under Sections 391 to 394 of the Companies Act, 1956 ('Act') in connection with a Scheme of Amalgamation ('Scheme') amongst Baheti Rotoplast Private Limited (hereafter referred to as 'Transferor company'), Vectus Industries Limited (hereafter referred to as 'Transferee company') and its members and creditors. A copy of the proposed Scheme is enclosed with the application. The registered office of the Applicant company is situated within the National Capital Territory of Delhi and is within the jurisdiction of this Court.

(2.) THE details of the dates of incorporation of the Transferor company and Transferee company, their authorized, issued, subscribed and paid up capital have been set out in the affidavit for summons.

(3.) LEARNED counsel for the Applicant company submits that no proceedings under Sections 235 and 251 of the Act are pending against the Applicant company as on date of the present application.