HITACHI METGLAS (INDIA) PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS joint petition has been filed under Sections 391 to 394 of the Companies Act, 1956 by the petitioner companies seeking sanction of the Scheme of Amalgamation of Hitachi Metglas (India) Private Limited (hereinafter referred to as the transferor company) with Hitachi Metals (India) 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 was originally incorporated under the Companies Act, 1956 on 6th June, 2003 with the Registrar of Companies, NCT of Delhi and Haryana at New Delhi under the name and style of FineMetglas Solutions India Private Limited. The company changed its name to Hitachi Metglas (India) Private Limited and obtained the fresh certificate of incorporation on 5th January, 2004.