IN RE: VIDUR ADVERTISING PVT. LTD. Vs. STATE

JUDGEMENT

(1.) THIS second motion joint petition has been filed under Sections 391 to 394 of the Companies Act, 1956 ('Act') by the Petitioners seeking sanction of the Scheme of Arrangement ('Scheme') among Exclusive Trexim Private Limited, Vidur Advertising Private Limited (hereafter referred to as 'Transferor companies') and Chharia Holdings Private Limited (hereafter referred to as 'Transferee company') [hereafter collectively referred to as 'Petitioner companies']. The registered offices of the Petitioner companies are situated at New Delhi, within the jurisdiction of this Court.

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

(3.) THE copies of the resolutions passed by the Boards of Directors ('BoDs') of the Petitioner companies approving the Scheme have also been placed on record.