VERMA HOMES PVT. LTD. Vs. STATE

JUDGEMENT

(1.) This joint application has been filed under Sections 391 to 394 of the provisions of the Companies Act, 1956 (hereinafter referred to as 'the Act') read with rule 79 of the Companies (Court) Rules, 1959, by Verma Homes Private Limited (hereinafter referred to as 'Transferor Company no.1'), Verma Developers Private Limited (hereinafter referred to as 'Transferor Company no.2'), Verma Proptech Private Limited (hereinafter referred to as 'Transferor Company no.3'), Ramdoot Designs Private Limited (hereinafter referred to as 'Transferor Company no.4'), Ria Exports Private Limited (hereinafter referred to as 'Transferor Company no.5'), JK Jeet Clothes Private Limited (hereinafter referred to as 'Transferor Company no.6'), JSR Exports Private Limited (hereinafter referred to as 'Transferor Company no.7'), Nijhawan Creations Private Limited (hereinafter referred to as 'Transferor Company no.8'), Mahabali Parks Private Limited (hereinafter referred to as 'Transferor Company no.9'), SFI Consulting Private Limited (hereinafter referred to as 'Transferor Company no.10'), Royal IT Parks Developers Private Limited (hereinafter referred to as 'Transferor Company no.11') and Nimit Builders Private Limited (hereinafter referred to as 'Transferee Company'), in connection with the proposed scheme of Amalgamation (hereinafter referred to as 'proposed scheme') between the Transferor Company nos.1 to 11 and the Transferee Company.

(2.) The Transferor Companies and the Transferee Company are hereinafter collectively referred to as 'Applicant Companies'.

(3.) The registered offices of the Applicant Companies are situated at New Delhi, within the jurisdiction of this Court.