DEVYANI EXIM PVT LTD Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Sections 391 and 394 of the Companies Act, 1956 seeking sanction of the Scheme of Amalgamation of Devyani Exim Pvt. Ltd. (Transferor company) with Arctic Drinks Ltd. (Transferee company ).

(2.) THE registered offices of both the Transferor and Transferee companies are situated at F-2/7, Okhla Industrial Area, Phase - I, New Delhi - 110020, that is, within the jurisdiction of this Court.

(3.) THE Transferor company was incorporated on 28. 01. 1987. The authorized share capital of the Transferor company is Rs. 4,50,00,000/- divided into 45,00,000 equity shares of Rs. 10/- each. The issued, subscribed and paid up equity share capital of the Transferor company is Rs. 4,07,00,000/- divided into 40,70,000 equity shares of Rs. 10/- each.