ISHAAN CRYOGENICS PRIVATE LIMITED 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 Ishaan Cryogenics Private limited Applicant/ Transferor Company No. 1 and Mahika Bottlers Private Limited applicant/transferor Company No2 with Aditya Air Products Private Limited applicant/transferee Company.

(2.) THE registered office of all the applicant companies are situated at 101, sita Ram Mansion, 718/21, Joshi Road, Karol Bagh, New Delhi " 110005, thus, within the jurisdiction of this Court.

(3.) THE Transferor company no. 1 was incorporated on 24. 09. 1999. The authorized share capital of the transferor company no1 is Rs. 50,00,000/- divided into 5,00,000 equity shares of Rs. 10/- each. The issued, subscribed and paid up equity share capital of the Transferor company no1 is Rs. 50,00,000/- divided into 5,00,000 equity shares of Rs. 10/- each.