NESTLE INDIA LIMITED Vs. STATE

JUDGEMENT

(1.) THIS petition under Section 391 -394 of the Companies Act, 1956 (hereinafter referred to as Act) has been filed by the petitioner Nestle India Ltd. to obtain the sanction and approval to the Scheme of Arrangement between the petitioner company and its equity shareholder.

(2.) NESTLE India Ltd. the petitioner company is an existing Company within the meaning of the Act having its registered office at M -5A Connaught Circus, New Delhi 110001.

(3.) IT is averred that the Board of Directors of the petitioner company has duly approved the Scheme of Arrangement, and a certified extract of the Resolution passed by the Board of Directors of the petitioner company held on 15.01.2007 has been placed on record.