MULTANI PROPERTIES AND INVESTMENTS COMPANY PRIVATE LIMITED Vs. H THIRTY SIX ENTERPRISES PRIVATE LIMITED

JUDGEMENT

(1.) This joint petition has been filed under Sections 391(2) and 394 read with Section 100 of the Companies Act, 1956 by the petitioner companies seeking sanction of the Scheme of Arrangement between Multani Properties and Investments Company Private Limited (hereinafter referred to as the demerged company) and H Thirty Six Enterprises Private Limited (hereinafter referred to as the resulting company).

(2.) The registered offices of the demerged and resulting companies are situated at New Delhi, within the jurisdiction of this court.

(3.) The demerged company was incorporated under the Companies Act, 1956 on 30th June, 1976 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi.