IN RE: ARADHANA FOODS ANDJUICESPVT. LTD. Vs. STATE

JUDGEMENT

(1.) CA No.2056/2014

(2.) THIS second motion joint Petition has been filed under Sections 391 to 394 of the Companies Act, 1956 ("Act"), seeking sanction to the Scheme of Amalgamation ( "Scheme ") of Aradhana Foods and Juices Private Limited (Transferor Company No. 1) and Lehar Foods Private Limited (Transferor Company No. 2)(collectively referred as Petitioner Companies) with PepsiCo India Holdings Private Limited (Transferee Company). 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.