EMAAR MGF LAND 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 convene meetings of their shareholders, secured and unsecured creditors to consider and approve, with or without modification, the proposed Scheme of Arrangement between Emaar MGF Land Limited (hereinafter referred to as the demerged company) and MGF Developments 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 18th February, 2005 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi under the name and style of Emaar MGF Land Private Limited. The company changed its name to Emaar MGF Land Limited and obtained the fresh certificate of incorporation on 13th August, 2007.