UFO MOVIEZ LTD Vs. STATE

JUDGEMENT

(1.) THESE are two separate applications by applicants UFO Moviez Ltd. (Transferor company) and UFO India 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, preference 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 M4, Surya Mansion, Hauz Khas, Kaushalya Park, New Delhi 110016, that is, within the jurisdiction of this Court.

(3.) THE Board of Directors of both of the applicant companies have passed resolutions on 29th January 2008, approving the scheme of amalgamation of the transferor company with the Transferee company, copies of which have been filed.