HPL PROTECTION TECHNOLOGIES LIMITED TRANSFEROR COMPANY Vs. HP SOCOMEC PRIVATE LIMITED TRANSFEREE COMPANY

JUDGEMENT

(1.) THIS is a joint application under Sections 391 and 394 of the Companies act, 1956 filed by HPL Protection Technologies Limited (hereinafter to be referred as the "transferor company") and HP Socomec Private Limited [hereinafter to be referred as "transferee company"]. The applicant companies in this application seek dispensation of meetings of their shareholders, creditors (secured or unsecured) in relation to a scheme proposed for amalgamation of the transferor company with the transferee company.

(2.) THE proposed scheme of amalgamation has been filed along with this application and the same has been perused by this Court.

(3.) THE transferor company was incorporated on 27. 07. 2000 vide Certificate of Incorporation bearing no. 55-107001 issued by the Assistant Registrar of companies, NCT of Delhi and Haryana. The registered office of the transferor company is situated in Delhi within the jurisdiction of this Court. The authorized share-capital of the transferor company is stated to be rs. 6,50,00,000/- divided into 65,00,000 equity shares of Rs. 10/- each. The issued, subscribed and paid-up capital of the said company is stated to be rs,6,40,64,500/- divided into 64,06,450/- equity shares of Rs. 10/- each.