ELCOMA ENGINEERS PVT 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 applicants Elcoma Engineers Pvt. Ltd. and Masyc Projects Pvt. Ltd. seeking directions from the Court for convening, holding and conducting separate meetings of the shareholders, secured and unsecured creditors, which are statutorily required for sanctioning the scheme of arrangement for amalgamation of Applicant/transferor company Elcoma Engineers Pvt. Ltd. with applicant/transferee company Masyc Projects Pvt. Ltd.

(2.) THE registered offices of both the Transferor company and transferee company are situated at 20, Community Centre , Maya Puri , Phase-1, New Delhi 110064 , that is, within the jurisdiction of this Court.

(3.) THE Board of Directors of the Transferor company and the Transferee company have passed separate resolutions approving the scheme of arrangement for amalgamation of the Transferor company with the Transferee company on 4th january, 2008, copies of which have been filed on record.