A AND M PUBLICATIONS 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 Amalgamation of A and M Publications Ltd. (Transferor company) with Amar Ujala Publications Ltd. (Transferee company ).

(2.) THE registered offices of both the Transferor and Transferee companies are situated at 19, Siddhartha Enclave, Ashram Chowk, New Delhi - 110019, that is, within the jurisdiction of this Court.

(3.) THE Transferor company was incorporated on 23. 04. 1996. The authorized share capital of the Transferor company is Rs. 1,50,00,000/- divided into 15,00,000 equity shares of Rs. 10/- each. The issued, subscribed and paid up equity share capital of the Transferor company is Rs. 1,21,95,120/- divided into 12,19,512 equity shares of Rs. 10/- each.