ALLIED TRADEMART PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) This joint petition has been filed under Sections 391 and 394 of the Companies Act, 1956 by the petitioner companies seeking sanction of the Scheme of Amalgamation of Allied Trademart Private Limited (hereinafter referred to as the transferor company no. 1); Anmol Advertising Private Limited (hereinafter referred to as the transferor company no. 2); City Green Tour & Travels Private Limited (hereinafter referred to as the transferor company no. 3); Classic Corporate Consultancy Private Limited (hereinafter referred to as the transferor company no. 4); Kuber Parivahan Private Limited (hereinafter referred to as the transferor company no. 5); Niti Marketing and Services Private Limited (hereinafter referred to as the transferor company no. 6); Olivian Advertising Private Limited (hereinafter referred to as the transferor company no. 7); Perfect Infotech Private Limited (hereinafter referred to as the transferor company no. 8); Realvalue Land Infra Private Limited (hereinafter referred to as the transferor company no. 9); Treya Technologies Private Limited (hereinafter referred to as the transferor company no. 10); Talent eServices Private Limited (hereinafter referred to as the transferor company no. 11); Vishay Electric Private Limited (hereinafter referred to as the transferor company no. 12); and YGR Enterprises Private Limited (hereinafter referred to as the transferor company no. 13) with JMR Buildwell Private Limited (hereinafter referred to as 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 originally incorporated under the Companies Act, 1956 on 24th April, 2002 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi under the name and style of Allied Quartzite Private Limited. The company changed its name to Allied Trademart Private Limited and obtained the fresh certificate of incorporation on 13th April, 2011.