NANO ELECTROTECH PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) This joint petition has been filed under Sections 391 to 394 of the Companies Act, 1956 read with Rule 79 of the Companies (Court) Rules, 1959 by the petitioner companies seeking sanction of the Scheme of Arrangement between Nano Electrotech Private Limited (hereinafter referred to as the transferor company) and Infopower Technologies 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 was incorporated under the Companies Act, 1956 on 12th May, 2005 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi.