PSB PROPERTIES PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS joint application has been filed under Sections 391(1) and 394 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 shareholders, secured and unsecured creditors to consider and approve, with or without modification, the proposed Scheme of Amalgamation of PSB Properties Private Limited (hereinafter referred to as the transferor company no. 1) and Sonastar Electronics Private Limited (hereinafter referred to as the transferor company no. 2) with Parkwood Infrastructure 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 21st May, 1981 with the Registrar of Companies, NCT of Delhi and Haryana at New Delhi.