TIRUPATI INKS LIMITED Vs. JYOTIRGAMAYA PROMOTERS LTD

JUDGEMENT

(1.) THIS joint application under Sections 391[1] and 394 of the companies Act, 1956 has been filed by Tirupati Inks Limited (hereinafter to be referred as "transferor Company") and Jyotirgamaya Promoters Limited (hereinafter to be referred as "transferee Company" ).

(2.) THE registered offices of the Transferor Company as well as the transferee Company are situated at New Delhi, i. e. , within the jurisdiction of this court.

(3.) THE Board of Directors of the Transferor and the Transferee companies in its separate meetings held on 17. 04. 2008 approved the proposed scheme of amalgamation of Tirupati Inks Limited ["transferor Company"] with "s P leasing Ltd. ["transferee Company"] including the draft scheme of amalgamation.