DEDICATED INVESTMENTS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS joint application has been filed under Sections 391 and 394 read with Sections 100 to 104 of the Companies Act, 1956 by the applicant companies seeking directions of this court to dispense with the requirement of convening the meetings of their equity and preference shareholders, secured and unsecured creditors to consider and approve, with or without modification, the proposed Scheme of Amalgamation of Dedicated Investments Private Limited (hereinafter referred to as the transferor company no.1); Sambhav Finlease Private Limited (hereinafter referred to as the transferor company no.2); Naru Investments Private Limited (hereinafter referred to as the transferor company no.3); Moda Eleganza Private Limited (hereinafter referred to as the transferor company no.4); and Mahajan Polybag Private Limited (hereinafter referred to as the transferor company no.5) with AL Consultants Private Limited (hereinafter referred to as the transferee company).

(2.) THE registered offices of the transferor and transferee companies are situated at New Delhi, within the jurisdiction of this Court.

(3.) THE transferor company no. 1 was incorporated under the Companies Act, 1956 on 1 st January, 1992 with the Registrar of Companies, NCT of Delhi and Haryana at New Delhi.