BASERA REALTECH PRIVATE LIMITED; BULBUL BUILDCON PRIVATE LIMITED; DAKSH BUILDPRO PRIVATE LIMITED; DR INFRA DEVELOPERS PRIVATE LIMITED; HI-FASHION APPARELS PRIVATE LIMITED AND ORS 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 Basera Realtech Private Limited (hereinafter referred to as the transferor company no. 1); Bulbul Buildcon Private Limited (hereinafter referred to as the transferor company no. 2); Daksh Buildpro Private Limited (hereinafter referred to as the transferor company no. 3); DR Infra Developers Private Limited (hereinafter referred to as the transferor company no. 4); Hi-Fashion Apparels Private Limited (hereinafter referred to as the transferor company no. 5); Kashish Buildpro Private Limited (hereinafter referred to as the transferor company no. 6); Radhey Infra Developers Private Limited (hereinafter referred to as the transferor company no. 7); Rama Krishna Infratech Private Limited (hereinafter referred to as the transferor company no. 8); Shri Ganesh Buildpro Private Limited (hereinafter referred to as the transferor company no. 9); Vishwas Distributors Private Limited (hereinafter referred to as the transferor company no. 10) and Yug Computers Private Limited (hereinafter referred to as the transferor company no. 11) with SRK Tradelinks Private Limited (hereinafter referred to as 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 25 th June, 2009 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi.