IN RE: GOLDEN STRAND PVT. LTD. Vs. STATE

JUDGEMENT

(1.) THIS second motion joint petition has been filed under sections 391 to 394 of the Companies Act, 1956 ("Act") seeking sanction of the Scheme of Amalgamation ("Scheme") of Golden Strand Pvt Ltd. (hereinafter referred to as Transferor Company No. 1) and Timeless Fashions Pvt Ltd (hereinafter referred to as Transferor Company No. 2) with Golden Trends Pvt Ltd. (hereinafter referred to as Transferee Company) (hereinafter all Companies collectively referred to as Petitioner Companies). A copy of the Scheme has been enclosed with the Petition.

(2.) THE registered office of the Petitioner Companies is situated at New Delhi, within the jurisdiction of this Court.

(3.) COPIES of the Memorandum and Articles of Association as well as the latest audited Accounts as at 31st March 2012 of the Petitioner Companies have also been enclosed with the Petition.