STEEL KINGDOM NOM LIMITED Vs. STATE

JUDGEMENT

(1.) By this petition under Section 391 and 394 of the Companies Act, 1956, petitioner M/s. Steel Kingdom Netcom Limited (hereinafter Transferor company") is seeking sanction of the Scheme of Merger/ Amalgamation of M/s. Indo German International Private Limited (hereinafter "Transferee company") with Transferor company.

(2.) The registered offices of both the companies are situated at 8B, Sagar, 6, Tilak Marg, New Delhi, which are within the territorial jurisdiction of this Court.

(3.) The petition is supported by copies of Memorandum and Articles of Association, Annual Reports for the year ending 31.3.2003 of both the companies. It is also accompanied by copy of the Scheme of Merger/ Amalgamation. By order dated 24.11.2003 passed in CA(M) Nos. 149/2003, holding of the meeting of Equity Shareholders and creditors of the petitioner company was dispensed with in view of the fact that all the shareholders and creditors of the company had given their written consent to the proposed Scheme of Merger/Amalgamation.