KASHI VISHWANATH STEELS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) This joint application has been filed under Sections 391(1) and 394 read with Sections 100 to 104 of the Companies Act, 1956 by the applicant companies seeking directions of this court to dispense with the requirement of convening the meetings of their equity shareholders and unsecured creditors and for convening the meetings of the secured creditors of the transferor company no. 1 and the transferee company to consider and approve, with or without modification, the proposed Scheme of Arrangement between Kashi Vishwanath Steels Private Limited (hereinafter referred to as the transferor company no. 1) and Kumaun Garhwal Infrastructural Industrial Corporation Private Limited (hereinafter referred to as the transferor company no. 2) and Galwalia Ispat Udyog Private Limited (hereinafter referred to as the transferee company).

(2.) The registered offices of the demerged and resulting 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 5th September, 1985 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi under the name and style of Kashi Vishwanath Steels Limited. The company changed its name to Kashi Vishwanath Steels Private Limited and obtained the fresh certificate of incorporation on 30th December, 2014.