KAAVYA TEA ESTATE PRIVATE LIMITED Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) THIS second motion petition has been filed under sections 391 and 394 of the Companies Act, 1956 ("Act") seeking sanction of the Scheme of Amalgamation ("Scheme") of Kaavya Tea Estate Private Limited (hereinafter referred to as Transferor Company No. 1), Marvel Limited (hereinafter referred to as Transferor Company No. 2), Marvel Tea Industries Limited (hereinafter referred to as Transferor Company No. 3) with Marvel Tea Estate (India) Limited (hereinafter referred to as the Transferee Company) (hereinafter Transferor Company No. 1 and Transferor Company No. 3 collectively are referred to as Petitioner Companies). A copy of the Scheme has been enclosed with the Petition.

(2.) THE registered offices of the Petitioner Companies are situated at New Delhi, within the jurisdiction of this Hon'ble Court. However, the registered offices of the Transferor Company No. 2 and Transferee Company are situated at Haryana, which is outside the jurisdiction of this Hon'ble Court.

(3.) DETAILS with regard to the date of incorporation of the Petitioner Companies, their authorized, issued, subscribed and paid up capital have been given in the Petition.