IN RE: INTERGLOBE AVIATION LIMITED Vs. STATE

JUDGEMENT

(1.) THIS is a first motion application under sections 391 -394 of the Companies Act, 1956 filed by InterGlobe Aviation Limited (hereinafter referred to as the "Transferee Company" or "Applicant Company"), in connection with a Scheme of Amalgamation (Scheme for short) between the said Transferee Company/Applicant Company and Caelum Investment LLC (hereinafter referred to as the "Transferor Company"). A copy of the proposed scheme is enclosed with the present application.

(2.) THE registered office of the Transferee Company/Applicant Company is situated at Central Wing, Ground Floor, Thapar House, 124 Janpath, New Delhi -110001, India, which is within the jurisdiction of this Court. The registered office of the transferor company is situated at 1155, Crest Lane, Mc Lean Virigina -22101 United States America.

(3.) THE details with regard to the dates of Incorporation, Memorandum and Articles of Association of the Transferee Company/Applicant Company have also been set out in the application.