INRE: STERICAT GUTSTRINGS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS is a first motion joint Application under Sections 391 to 394 of the Companies Act, 1956 ("Act") in connection with the Scheme of Arrangement (De - merger) ("Scheme") between Stericat Gutstrings Private Limited (hereinafter referred to as Transferor Company) and GBK Business Venture Private Limited (hereinafter referred to as Transferee Company) (hereinafter all Companies collectively referred to as Applicant Companies). A copy of the proposed Scheme has been enclosed along with the Application.

(2.) THE registered offices of the Applicant Companies 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 of the respective Applicant Companies and the latest audited Balance Sheet as on 31st March, 2014 as well as Provisional Balance Sheet as on 03.08.2014 of the Transferor Company have also been enclosed with the Application. Since the Transferee Company has been incorporated only on 04.08.2014 its balance sheet is not available.