IN RE: INTER GLOBE AVIATION LIMITED Vs. STATE

JUDGEMENT

(1.) C.A No. 3052/2014 (application on behalf of the Regional Director)

(2.) THIS second motion petition has been filed under sections 391 & 394 of the Companies Act, 1956 ( "Act") seeking sanction of the Scheme of Amalgamation ( "Scheme") of Caelum Investment LLC (hereinafter referred to as Transferor Company) with Inter Globe Aviation Limited (hereinafter referred to as the Petitioner/Transferee Company) (hereinafter collectively referred to as Petitioner Company) . A copy of the Scheme has been enclosed with the Petition.

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