IN RE: HRG IMPEX PVT. LTD. Vs. STATE

JUDGEMENT

(1.) C.A No. 2914/2014 (application for condonation of delay on behalf of the Regional Director)

(2.) 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 HRG Impex Pvt. Ltd (hereinafter referred to as the Transferor Company) with Bry -Air (Asia) Pvt. Ltd (hereinafter referred to as the Transferee Company) (hereinafter all Companies collectively referred to as Petitioner Companies). A copy of the Scheme has been enclosed with the Petition.

(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.