APOLLO LOGISOLUTIONS LTD Vs. STATE

JUDGEMENT

(1.) THIS is a joint application by applicants M/s. Apollo Logisolutions Ltd. (Transferor company) and M/s. Seaport Container Pvt. Ltd. (Transferee company), under Section 391 (1) and 393 of the Companies Act, 1956 (hereinafter referred to as the Act) seeking dispensation of meetings of equity shareholders, secured and unsecured creditors of both the applicant companies, which are otherwise required for considering the scheme of amalgamation.

(2.) THE registered offices of both the Applicant companies are situated at 202, f-46, Bhagat Singh Market, New Delhi 110001, that is, within the jurisdiction of this Court.

(3.) THE Board of Directors of both of the applicant companies have passed resolutions on 5. 02. 2008, approving the scheme of amalgamation of the Transferor company with the Transferee company, copies of which have been filed on record.