MADHUSUDAN AUTO LIMITED Vs. STATE

JUDGEMENT

(1.) This first motion joint application has been filed under Sections 391 and 394 of the Companies Act, 1956 ('Act') in connection with the Scheme of Arrangement ('Scheme') of Madhusudan Auto Limited (hereinafter referred to as 'Transferor Company') and Strong Vintrade Private Limited (hereinafter referred to as 'Transferee Company') [hereinafter collectively referred to as 'Applicant Companies']. A copy of the proposed Scheme is enclosed with the application as Annexure- VII.

(2.) The registered offices of the Applicant 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 Applicant Companies, their authorized, issued, subscribed and paid up capital have been set out in the Affidavit in support of summons. It is further stated in the Affidavit that Transferee Company is the wholly owned subsidiary of the Transferor Company.