PVK MARKETING PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) This joint application has been filed under Section 391(1) of the Companies Act, 1956 by the applicant companies seeking directions of this court to dispense with the requirement of convening the meetings of their equity shareholders, secured and unsecured creditors to consider and approve, with or without modification, the proposed Scheme of Amalgamation of PVK Marketing Private Limited (hereinafter referred to as the transferor company) with Gold Star Infratech 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 was originally incorporated under the Companies Act, 1956 on 25th April, 2003 with the Registrar of Companies, NCT of Delhi & Haryana at New Delhi under the name and style of Extra Marketing Private Limited. The company changed its name to PVK Marketing Private Limited and obtained the fresh certificate of incorporation on 14th March, 2012.