VODAFONE SPACETEL LIMITED & ANR Vs. STATE

JUDGEMENT

(1.) This second motion joint petition has been filed under Sections 391 to 394 of the Companies Act, 1956 (hereinafter referred to as "the Act") by M/s Vodafone Spacetel Limited (Transferor No.1/Petitioner Company No.1), Vodafone West Limited (Transferor No.2) and Vodafone Mobile Services Limited (Transferee Company/ Petitioner Company No.2) and their respective shareholders seeking sanction and approval of the Scheme of Amalgamation (hereinafter referred to as the Scheme). A copy of the proposed Scheme is filed alongwith the present application.

(2.) The Registered Offices of M/s Vodafone Spacetel Limited (Transferor No.1/ Petitioner Company No.1) and M/s Vodafone Mobile Services Limited (Transferee Company/ Petitioner Company No.2) are situated at New Delhi within the jurisdiction of this Court. The Registered Office of M/s Vodafone West Limited (Transferor No.2) is situated in the State of Gujarat and for which the said Company has filed Company Petition before the High Court of Gujarat at Ahmedabad for sanction of the Scheme.

(3.) The details of respective dates of incorporation of the Petitioner Companies, their authorized, issued, subscribed and paid up capital have been set out in the Petition.