BRIGHT LIFECARE PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) This joint petition has been filed under Sections 391(2) and 394 read with Sections 100 to 103 of the Companies Act, 1956 read with Rules 67 to 87 of the Companies (Court) Rules, 1959 by the petitioner companies seeking sanction of the Scheme of Arrangement between Bright Lifecare Private Limited (hereinafter referred to as the demerged company) and 1MG Technologies Private 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 incorporated under the Companies Act, 1956 on 30th April, 2011 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi.