LAWS(DLH)-2008-2-353

BLUEBIRD ELECTROTRADING PVT LTD Vs. STATE

Decided On February 20, 2008
HCL PERIPHERALS LTD. Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS is a petition under Sections 391-394 of the Companies Act, 1956 seeking sanction of the Scheme of Amalgamation of Bluebird Electrotrading Pvt. Ltd. (transferor company) and HCL Peripherals Ltd. (transferee company ).

(2.) THE Transferor company was incorporated on 21. 08. 1995. The transferee company was incorporated on 06. 11. 1992.

(3.) THE registered office of both the companies are situated at 806, Siddharth, 96, Nehru Place , New Delhi " 110019, within the jurisdiction of this Court.