TINNA RUBBER AND INFRASTRUCTURE LIMITED Vs. STATE

JUDGEMENT

(1.) This joint application has been filed under Sections 391 to 394 of the Companies Act, 1956 read with Rule 9 of the Companies (Court) Rules, 1959 by the applicant companies seeking directions of this court to dispense with the requirement of convening the meeting of the equity shareholders of the resulting company and for convening of separate meetings of the secured and unsecured creditors of the resulting company and equity shareholders, secured and unsecured creditors of the demerged company to consider and approve, with or without modification, the proposed Scheme of Arrangement between Tinna Rubber and Infrastructure Limited (hereinafter referred to as the demerged company) and Tinna Trade Limited (hereinafter referred to as the resulting company).

(2.) The registered offices of the demerged and resulting companies are situated at New Delhi, within the jurisdiction of this Court.

(3.) The demerged company was originally incorporated under the Companies Act, 1956 on 4th March, 1987 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi under the name and style of Tinna Overseas Private Limited. The word 'Private' was deleted from the name of the company w.e.f. 31.03.1992. The company changed its name to Tinna Rubber and Infrastructure Limited and obtained the fresh certificate of incorporation on 19th December, 2012.