DABUR FOODS LIMITED Vs. STATE

JUDGEMENT

(1.) THIS is an application under Sections 391 and 394 of the Companies Act, 1956, for approving the scheme of amalgamation of Dabur Foods Ltd., transferor -company with Dabur India Ltd., transferee -company.

(2.) THE registered offices of the transferor and transferee -companies are situated at Delhi within the jurisdiction of this Court.

(3.) THE applicants have contended that no proceedings under Sections 235 to 251 of the Companies Act, 1956, are pending against the transferor and the transferee -companies.