IN RE: RUDOLF EXIM PRIVATE LTD. Vs. STATE

JUDGEMENT

(1.) THIS is first motion joint application under section 391 to 394 of the Companies Act, 1956 ( "Act") in connection with the Scheme of Amalgamation ( "Scheme") of Rudof Exim Private Limited (hereinafter referred to as Transferor Company No. 1) , Simons Marketing Private Limited (hereinafter referred to as Transferor Company No. 2) and Model Tradecom Private Limited (hereinafter referred to as Transferor Company No. 3) with CLC Limited (hereinafter referred to as Transferee Company) (hereinafter collectively referred to as Applicant Companies) . A copy of the proposed Scheme is enclosed with the Application.

(2.) THE registered offices of the Applicant Companies are situated within the National Capital Territory of Delhi, within the jurisdiction of this Court.

(3.) THE copy of the Memorandum and Articles of Association as well as the latest audited Annual Accounts for the year ended 31st March 2014 of the Applicant Companies has also been enclosed with the Application.