KITSON ENTERPRISES PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) This joint petition has been filed under Sections 391(2) and 394 of the Companies Act, 1956 by the petitioner companies seeking sanction of the Scheme of Amalgamation of Kitson Enterprises Private Limited (hereinafter referred to as the transferor company no. 1); Avitta Realty Private Limited (hereinafter referred to as the transferor company no. 2) and Darwin Investments Private Limited (hereinafter referred to as the transferor company no. 3) with Scotia Enterprises Private Limited (hereinafter referred to as the 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 30th August, 2006 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi under the name and style of Casablanka Enterprises Private Limited. The company changed its name to Kitson Enterprises Private Limited and obtained the fresh certificate of incorporation on 7th December, 2007.