PSB REALTORS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS joint petition has been filed under Sections 391 to 394 read with Section 100 of the Companies Act, 1956 by the petitioner companies seeking sanction of the Scheme of Arrangement between PSB Realtors Private Limited (hereinafter referred to as the transferor company) with Land Rush Estate India Private Limited (hereinafter referred to as the transferee company) and Goodland India Infracon Private Limited (hereinafter referred to as the resulting company).

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

(3.) THE transferor company was incorporated under the Companies Act, 1956 on 28th November, 2007 with the Registrar of Companies, NCT of Delhi and Haryana at New Delhi.