PAHWA TRADERS AND EXPORTERS 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 M/s Power Traders and exporters Ltd. (transferor company) and M/s Ujjawal Investments and Tradings ltd. (transferee company ).

(2.) THE registered office of both the Transferor and Transferee companies is situated at J-38, Udyog Nagar, Rohtak Road, Delhi " 110041, that is, within the jurisdiction of this Court.

(3.) THE Transferor company was incorporated on 20. 02. 1982. The authorized share capital of the Transferor company as on 31st March 2007 was Rs. 25,00,000/-divided into 2,50,000 equity shares of Rs. 10/- each. The issued, subscribed and paid up equity share capital of the Transferor company as on 31st March, 2007 was Rs. 24,50,000/- divided into 2,45,000 equity shares of Rs. 10/- each.