UTTAM SUCROTECH LIMITED Vs. STATE

JUDGEMENT

(1.) This petition has been filed under Sections 391 and 394 of the Companies Act, 1956 by the petitioner/resulting company seeking sanction of the Scheme of Arrangement between Uttam Sucrotech Limited (hereinafter referred to as the demerged company) and Uttam Sucrotech International Holdings Private Limited (hereinafter referred to as the petitioner/resulting company).

(2.) The registered office of the petitioner/resulting company is situated at New Delhi, within the jurisdiction of this Court. However, the registered office of the demerged company is situated at Uttar Pradesh, outside the jurisdiction of this Court. Learned counsel for the petitioner has submitted that a separate petition has been moved by the demerged company in the court of competent jurisdiction seeking sanction of the Scheme of Arrangement in respect of the demerged company.

(3.) The petitioner/resulting company was incorporated under the Companies Act, 1956 on 14th December, 2011 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi.