TNM AGRICULTURE PVT LTD Vs. STATE

JUDGEMENT

(1.) THIS is a joint application by applications by applicants TNM agriculture Pvt. Ltd. (Transferor company) and DRN Investments and Agriculture pvt. Ltd. (Transferee company), under Section 391 (1) and 393 of the Companies act, 1956 (hereinafter referred to as the Act) seeking dispensation of meetings of equity shareholders, secured and unsecured creditors of both the applicant companies, which are otherwise required for considering the scheme of amalgamation.

(2.) THE registered office of both the Transferor and Transferee companies are situated at A-14, Anand Niketan, New Delhi - 110021, that is, within the jurisdiction of this Court.

(3.) THE Board of Directors of both of the applicant companies have passed resolutions on 25th January 2008, approving the scheme of amalgamation of the transferor company with the Transferee company, copies of which have been filed.