GANGES CONCAST INDUSTRIES LIMITED Vs. STATE

JUDGEMENT

(1.) THIS application has been filed under Sections 391(1) & 394 of the Companies Act, 1956 by the applicant/transferee company seeking directions of this court to dispense with the requirement of convening the meetings of its equity shareholders, secured and unsecured creditors to consider and approve, with or without modification, the proposed Scheme of Amalgamation of M/s. Ganges Concast Industries Limited (hereinafter referred to as the transferor company) with M/s. Salasar Stainless Limited (hereinafter referred to as the applicant/transferee company).

(2.) THE registered office of the applicant/transferee company is situated at New Delhi, within the jurisdiction of this Court. However, the registered office of the transferor company is situated at Uttar Pradesh, outside the jurisdiction of this court.

(3.) THE applicant/transferee company was incorporated under the Companies Act, 1956 on 9th April, 2010 with the Registrar of Companies, NCT of Delhi and Haryana at New Delhi.