LAWS(DLH)-2006-7-217

FETCHUS FINSES LTD. Vs. ELYMER ELECTRICS (P) LTD.

Decided On July 07, 2006
Fetchus Finses Ltd. Appellant
V/S
Elymer Electrics (P) Ltd. Respondents

JUDGEMENT

(1.) These two applications under sections 391(1) and 394 of the Companies Act, 1956, have been filed by Fetchus Finsec Ltd. (hereinafter referred to as the transferor company) and Elymer Electrics (P) Ltd. (hereinafter referred to as the transferee company).

(2.) The registered office of the transferor company and the transferee company are located in Delhi, within the jurisdiction of this court.

(3.) It is stated in the application that the board of directors of the transferor company as well as of the transferee company have passed resolutions approving the proposed scheme of amalgamation.