ASHIM INVESTMENT COMPANY LTD Vs. STATE

JUDGEMENT

(1.) THIS is a joint application under Section 391 (1) read with Sections 393 and 394 of the Companies Act, 1956 (hereinafter referred to as the Act) by the aforementioned Applicant/transferor companies nos 1-10 (collectively called

(2.) THIS joint application was heard on 7. 3. 2008. After hearing the submissions of the learned counsel for the petitioners, I had indicated that I would pass detailed orders with regard to the holding of meetings and/or their dispensation keeping in view the submissions made and documents filed on record. The petitioners were required to file original consent letters and an affidavit disclosing the number of shareholders/preferential shareholders and creditors of the companies whose meetings were required to be held. The affidavit and the original consent letters have since been filed.

(3.) THE registered offices of the applicant/transferee company and applicant/transferor companies Nos 1,6,7,8,9 and 10 are situated at Link House, 3 Bahadur Shah Zafar Marg , New Delhi, 110002 and that of Aplicant/transferor companies nos 2,3,4 and 5 is at Gulab Bhawan, 6a, 10/29, Bahadur Shah Zafar Marg, new Delhi-110002, that is, within the jurisdiction of this Court.