BHARTIYA FINSTOCK PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS joint application has been filed under Sections 391 to 394 and Sections 100 to 103 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 M/s.Bhartiya Finstock Private Limited (hereinafter referred to as the transferor company no. 1); M/s. Bhartiya Global Holdings Private Limited (hereinafter referred to as the transferor company no. 2) and M/s.Bhartiya Infotech Private Limited (hereinafter referred to as the transferor company no. 3) with M/s. Springdale Trading 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 no. 1 was incorporated under the Companies Act, 1956 on 26th August, 2005 with the Registrar of Companies, NCT of Delhi and Haryana at New Delhi.