ALMONDZ CAPITAL MARKETS 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 M/s Almondz Capital Markets pvt. Ltd. (transferor company) and M/s Almondz Global Securities Ltd. (transferee company ).

(2.) THE Transferor company was incorporated on 10. 11. 2004 The registered office of the company is situated at 2nd floor, 3 Scindia House, Janpath, New Delhi " 110001, within the jurisdiction of this Court.

(3.) THE authorized share capital of the Transferor company as on 1st October, 2007 was Rs. 15,00,00,000/- divided into 1,50,00,000 equity shares of Rs. 10/- each. The issued, subscribed and paid up equity share capital of the Transferor company as on 1st October 2007 was Rs. 14,09,00,000/- divided into 1,40,90,000 equity shares of Rs. 10/- each.