ASIANS HOTELS LIMITED Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Sections 391-394 of the Companies Act, 1956 seeking sanction of the Scheme of Arrangement and Demerger between Asians Hotels Limited (Petitioner/transferor company) and Chillwinds Hotels limited. (petitioner/transferee company no1) and Vardhman Hotels Limited (Petitioner/transferee Company no. 2 ). The scheme proposes inter alia, the demerger and vesting of two undertakings (as defined in the scheme), i. e. the mumbai Undertaking and the Kolkata Undertaking of the petitioner company no1 into the petitioner company no. 2 and petitioner company no3 respectively.

(2.) THE Petitioner/transferor company was incorporated on 13. 11. 1980. The petitioner/transferee company no1 was incorporated on 8. 1. 2007 and the petitioner/transferee company no2 was incorporated on 8. 1. 2007.

(3.) THE registered office of the transferor company is situated at Bhikaji Kama place, M. G. Marg, New Delhi and of transferee company no1 is at D-4, Qutub Hotel and Apartments, Shaheed Jeet Singh Marg, New Delhi-110016 and of transferee company no 2 is at 145, Tribhuvan Complex, Ishwar Nagar, Mathura Road, New delhi-110065, thus, within the jurisdiction of this Court.