ESTIO BUILDERS & DEVELOPERS PRIVATE LIMITED AND ORS. Vs. FELICITE BUILDERS AND CONSTRUCTIONS PRIVATE LIMITED

JUDGEMENT

(1.) This joint petition has been filed under Ss. 391 and 394 of the Companies Act, 1956 by the petitioner companies seeking sanction of the amended Scheme of Amalgamation of Estio Builders and Developers Private Limited (hereinafter referred to as the transferor company no. 1); Fadey Builders and Developers Private Limited (hereinafter referred to as the transferor company no. 2); Farica Builders and Developers Private Limited (hereinafter referred to as the transferor company no. 3); Gareth Builders and Constructions Private Limited (hereinafter referred to as the transferor company no. 4); Goodvalue Properties Private Limited (hereinafter referred to as the transferor company no. 5); Harinakshi Estates Developers Private Limited (hereinafter referred to as the transferor company no. 6); Kimothy Builders and Developers Private Limited (hereinafter referred to as the transferor company no. 7); Mayukhi Real Estates Private Limited (hereinafter referred to as the transferor company no. 8); Melisenda Builders and Developers Private Limited (hereinafter referred to as the transferor company no. 9); Passion Builders and Developers Private Limited (hereinafter referred to as the transferor company no. 10); Purandar Estates Developers Private Limited (hereinafter referred to as the transferor company no. 11); Tusti Builders and Developers Private Limited (hereinafter referred to as the transferor company no. 12); Vedavrata Builders and Constructions Private Limited (hereinafter referred to as the transferor company no. 13); Zenobia Builders and Developers Private Limited (hereinafter referred to as the transferor company no. 14); and Zubeda Real Estates Private Limited (hereinafter referred to as the transferor company no. 15) with Felicite Builders and Constructions 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 23rd January, 2007 with the Registrar of Companies, NCT of Delhi and Haryana at New Delhi.