ESUGARINDIA CLEARING CORPORATION LIMITED Vs. STATE

JUDGEMENT

(1.) THIS joint application has been filed under Sections 391 & 394 of the Companies Act, 1956 by the applicant companies seeking directions of this court to convene the meetings of their equity shareholders, there are no secured or unsecured creditors of the applicant companies, to consider and approve, with or without modification, the proposed Scheme of Amalgamation of Esugarindia Clearing Corporation Limited (hereinafter referred to as the transferor company) with Esugarindia 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 20th May, 2002 with the Registrar of Companies, Maharashtra at Mumbai. It is submitted by the applicants that the company shifted its registered office from the State of Maharashtra to NCT of Delhi vide order dated 12th September, 2014 of the Regional Director, Western Region.