SUPERB MARKETING PVT LTD Vs. STATE

JUDGEMENT

(1.) THIS is a joint application by applicants Superb Marketing Pvt. Ltd. (Transferor company) and Link Agencies Pvt. 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 both the applicant companies, which are otherwise required for considering the scheme of amalgamation.

(2.) THE registered offices of both the Applicant companies are situated at i-1794, C. R. Park, New Delhi 110019, that is, within the jurisdiction of this Court.

(3.) THE Board of Directors of both of the applicant companies have passed resolutions on 1. 12. 2007, approving the scheme of amalgamation of the Transferor company with the Transferee company, copies of which have been filed on record.