IN RE : AIRWAVES TELEFILMS PVT. LTD. Vs. STATE

JUDGEMENT

(1.) THIS second motion joint petition filed under Sections 391 to 394 of the Companies Act, 1956 ('Act') seeking sanction of the Scheme of Amalgamation ('Scheme') of M/s. Airwaves Telefilms Private Limited (Transferor Company No 1), M/s. Lavitra Technologies Private Limited (Transferor Company No 2, M/s. Suave Technologies Private Limited (Transferor Company No 3) and Waves Telefilms Private Limited (Transferor Company No 4) with M/s. Dolf Leasing Limited (the Transferee Company) and their respective Shareholders and Creditors, (Collectively hereinafter referred as Petitioner Companies). A copy of the scheme has been enclosed with the petition.

(2.) THE registered offices of Transferor Company and the Transferee Company are situated within the National Capital Territory of Delhi and are within the jurisdiction of this Court.

(3.) COPIES of the Memorandum and Articles of Association as well as the latest audited Annual Accounts for the year ended 31st March, 2011 as well as year ended 31st March 2012 of the Petitioner Companies have also been enclosed with the Petition.