GLOBAL VANTADGE PVT LTD Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Sections 391 and 394 of the Companies Act, 1956 seeking sanction of the Scheme of Arrangement between the applicant, Global vantadge Pvt. Ltd. (Demerged company) and Aegis BPO Services Ltd. (Resulting company ). The said Scheme proposes to demerge the BPO arm of the demerged company and vest it into the Resulting company.

(2.) THE registered office of the Demerged company is situated at A-16/9, vasant Vihar, New Delhi - 110057, that is, within the jurisdiction of this court. The registered office of the Resulting company is situated at Essar house, 11 Keshavrao Khadye Marg, Mahalaxmi, Mumbai, and therefore, does not fall within the jurisdiction of this Court.

(3.) THE Demerged company was incorporated on 21. 09. 2001. The authorized share capital of the Demerged company is Rs. 25,00,00,000/- divided into 2,50,00,000 equity shares of Rs. 10/- each. The issued, subscribed and paid up equity share capital of the Demerged company is Rs. 24,17,96,200/- divided into 2,41,79,620 equity shares of Rs. 10/- each.