IN RE: SELINA EXIM PVT. LTD. Vs. STATE

JUDGEMENT

(1.) Co. Appl. No. 445/2014

(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 M/s. Selina Exim Private Limited (hereinafter referred to as Transferor Company) with Ecodel Projects Private Limited (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.

(3.) THE details of the respective dates of incorporation of the Petitioner Companies, their authorized, issued, subscribed and paid up capital have been given in the Petition.