MALLET PROPERTIES PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) This joint petition has been filed under Sections 391 to 394 of the Companies Act, 1956 by the petitioner companies seeking sanction of the Scheme of Amalgamation of Mallet Properties Private Limited (hereinafter referred to as the transferor company no. 1); Alight Advisory Services Private Limited (hereinafter referred to as the transferor company no. 2) and Suprava Agro Estates Private Limited (hereinafter referred to as the transferor company no. 3) with Bahri Estates 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 6th February, 2007 with the Registrar of Companies, West Bengal under the name and style of Mallet Dealcomm Private Limited. The company changed its name to Mallet Properties Private Limited. Thereafter, the company shifted its registered office from the State of West Bengal to Delhi and obtained a certificate in this regard from the Registrar of Companies, NCT of Delhi & Haryana at New Delhi on 26th November, 2009.