BHARAT FOILS LIMITED Vs. STATE

JUDGEMENT

(1.) THIS joint application has been filed under Sections 391 to 394 read with Sections 100 to 104 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 Arrangement between Bharat Foils Limited (hereinafter referred to as the Demerged Company) and Bansal Engineers (Grain Milling) 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 originally incorporated under the Companies Act, 1956 on 10th August, 1981 with the Registrar of Companies, NCT of Delhi and Haryana at New Delhi under the name and style of Bharat Foils Private Limited. The company was converted into public limited company and obtained a certificate in this regard on 27th August, 2003.