J B ROLLING MILLS PVT LTD Vs. STATE

JUDGEMENT

(1.) THESE are three separate applications by applicants J. B. Rolling Mills pvt. Ltd. (Transferor company no. 1), Neelkanth Ispat Udhyog Pvt. Ltd. (Transferor company no. 2) and Shri Ganpati Concast (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, secured and unsecured creditors of all the applicant companies, which are otherwise required for considering the scheme of amalgamation.

(2.) THE registered office of the Transferor company no. 1 is situated at 307, H6 Agarwal Towers, Netaji Subhash Place, New Delhi. The registered office of the Transferor company no. 2 is situated at 308, H6 Agarwal Towers, Netaji subhash Place, New Delhi. The registered office of the Transferee company is situated at Room no. S-3, D-16 City Chamber, Central Market, Prashant Vihar, New delhi 110085. All the applicants are situated within the jurisdiction of this court.

(3.) THE Board of Directors of all the applicant companies have passed resolutions on 30th November 2007, approving the scheme of amalgamation of the transferor companies with the Transferee company, copies of which have been filed.