IN RE Vs. ASHIM INVESTMENT CO LTD

JUDGEMENT

(1.) The present petition under Sections 391-394 of the Companies Act, 1956 (hereinafter referred to as the 'Act') has been filed for approval and sanction of the scheme of reconstruction, arrangement and demerger between J.K. Laxmi Cement Ltd. (hereinafter referred to as the 'transferor company') and Ashim Investment Company Ltd. (hereinafter referred as the 'transferee company').

(2.) The registered office of the transferor company is located at Basantgarh, District Sirohi, Rajasthan, and an appropriate petition has been filed in the High Court of Judicature of Rajasthan at Jodhpur.

(3.) The registered office of the transferee company is located at Link House, 3, Bahadur Shah Zafar Marg, New Delhi, and is within the territorial jurisdiction of this Court.