SATYAM CINEPLEXES LIMITED Vs. INOX LEISURE LIMITED

JUDGEMENT

(1.) This petition has been filed under Ss. 391 to 394 of the Companies Act, 1956 by the petitioner/transferor company seeking sanction of the Scheme of Amalgamation of Satyam Cineplexes Limited (hereinafter referred to as the petitioner/transferor company) with Inox Leisure Limited (hereinafter referred to as the transferee company).

(2.) The registered office of the petitioner/transferor company is situated at New Delhi, within the jurisdiction of this Court. However, the registered office of the transferee company is situated at Gujarat, outside the jurisdiction of this Court.

(3.) The petitioner/transferor company was originally incorporated under the Companies Act, 1956 on 9th June, 2000 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi under the name and style of Satyam Cineplex Limited. The company changed its name to Satyam Cineplex Private Limited and obtained the fresh certificate of incorporation on 28th December, 2003. The company was again converted into a public limited company and obtained the fresh certificate of incorporation on 23rd December, 2008. Thereafter, the company changed its name to Satyam Cineplexes Limited and obtained the fresh certificate of incorporation on 15th January, 2009.