IN RE: ADINATH FOOD PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) This second motion petition has been filed under sections 391 & 394 of the Companies Act, 1956 ("Act") seeking sanction of the Scheme of Amalgamation ("Scheme") of Adinath Food Private Limited (hereinafter referred to as Petitioner/Transferor Company) with ICMC Corporation Limited (hereinafter referred to as the Transferee/Non-Petitioner Company). A copy of the Scheme has been enclosed with the Petition.

(2.) The registered office of the Transferor Company is situated at New Delhi, within the jurisdiction of this Hon'ble Court. The registered office of the Transferee Company is situated at Chennai which is outside the jurisdiction of this Court.

(3.) Details with regard to the date of incorporation of the Petitioner Company, their authorized, issued, subscribed and paid up capital have been given in the Petition.