INTERNATIONAL EXPORTS PVT LTD Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Sections 391-394 of the Companies Act, 1956 seeking sanction of the Scheme of Amalgamation of International Exports Pvt. Ltd. (Applicant/transferor company no1), Parshvanath Trade and Investments Pvt. Ltd. (Applicant/transferor company no. 2) and Sumati Trade and Investments Pvt. Ltd. (Applicant/transferor company No. 3) with Sakshi Mangalam Businesses Pvt. Ltd. (Applicant/transferee company ).

(2.) THE Applicant/transferor company no1 was incorporated on 28. 06. 1971. The applicant/ Transferor Company No. 2 was incorporated on 28. 11. 2001 and the applicant/ Transferor Company No. 3 was incorporated on 13. 2. 2002. The applicant/transferee company was incorporated on 31. 1. 2001.

(3.) THE registered office of the Applicant/transferor company no. 1 is at E-27, moti Nagar, New Delhi-110015, and of applicant transferor company no. 2 is at 811, Kailash Building, 26, Kasturba Gandhi Marg, New Delhi-110001, and of applicant transferor company no. 3 is at Road No. 15, House No. 1, Punjab Bagh extension, New Delhi-110026, and of Applicant/transferee company is situated at 811, Kailash Building, 26, Kasturba Gandhi Marg, New Delhi-110001, within the jurisdiction of this Court.