IN RE: VENDEE BUILDERS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS is first motion joint Application under section 391 to 394 read with section 100 to 104 of the Companies Act, 1956 ("Act") in connection with the Scheme of Amalgamation ("Scheme") of Vendee Builders Private Limited (hereinafter referred to as Transferor Company No. 1), A -One Infratech Private Limited (hereinafter referred to as Transferor Company No. 2), Holofix Urban Infrastructure Private Limited (hereinafter referred to as Transferor Company No. 3), Genius Infratech Private Limited (hereinafter referred to as Transferor Company No. 4), Laurel Real Estate Pvt. Ltd. (hereinafter referred to as Transferor Company No. 5), A to Z Infratech Private Limited (hereinafter referred to as Transferor Company No. 6), RC Properties Private Limited (hereinafter referred to as Transferor Company No. 7), AC Infratech Private Limited (hereinafter referred to as Transferor Company No. 8), Ultimate Enterprises Private Limited (hereinafter referred to as Transferor Company No. 9), AKC Investments Private Limited (hereinafter referred to as Transferor Company No. 10), Ganadhipati Investments Private Limited (hereinafter referred to as Transferor Company No. 11), Ultimate Energy Limited (hereinafter referred to as Transferor Company No. 12), SK Buildpro Private Limited (hereinafter referred to as Transferor Company No. 13) and Sungrace Buildwell Private Limited (hereinafter referred to as Transferor Company No. 14) (hereinafter referred collectively referred to as Transferor Companies) with Sungrace Products (India) Private Limited (hereinafter referred to as Transferee Company) (hereinafter collectively the Transferor Companies and Transferee Company are 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 certified copy of the Memorandum and Articles of Association, latest Audited Accounts as on 31.03.2014 of the Applicant Companies have been enclosed with the Application.