PRACHAR CONSTRUCTIONS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS joint Application has been filed under Section 391(1) 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 Prachar Constructions Private Limited (hereinafter referred to as the transferor company) with Kapoor Securities 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 22nd March, 1995 with the Registrar of Companies, NCT of Delhi and Haryana at New Delhi under the name and style of Prachar Securities Private Limited. The company changed its name to Prachar Constructions Private Limited and obtained the fresh certificate of incorporation on 27th February, 2003.