PULSE REALTY PRIVATE LIMITED 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 Pulse Realty Private Limited (hereinafter referred to as Transferor Company) with Luke Securities Private 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 details of the dates of incorporat ion of the Applicant Companies, its authorized, issued, subscribed and paid up capital have been enclosed with the Application.