AVM LAND DEVELOPERS PVT LTD Vs. STATE

JUDGEMENT

(1.) THIS is an application under Section 391 (1) read with Sections 393 and 394 of the Companies Act, 1956 (hereinafter referred to as the Act) by the applicant aerens Entertainment Zone Limited, seeking directions from the Court for convening, holding and conducting separate meetings of the equity shareholders, secured and unsecured creditors, which are statutorily required for sanctioning the scheme of arrangement for amalgamation of AVM Land Developers Pvt. Ltd. with the applicant/transferee company Aerens Entertainment Zone Limited.

(2.) THE registered office of the applicant/transferee company is situated at 6th floor , Mahindra Tower , 2a, Bhikaji Cama Place , New Delhi , that is, within the jurisdiction of this Court.

(3.) THE Board of Directors of the Applicant/transferee company and the Transferor company have passed separate resolutions approving the scheme of arrangement for amalgamation of Transferor company with the Transferee company on 25th october, 2007, copies of which have been filed on record.