GENERAL MECHANICAL WORKS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) Company Petition No.219/2009 is filed by the petitioner - General Mechanical Works Pvt. Ltd. (hereinafter referred to as 'the transferee company') for an appropriate order of sanctioning the Scheme of arrangement in the nature of Amalgamation of GMW Projects Ltd. (hereinafter referred to as 'the transferor company') with the petitioner - General Mechanical Works Pvt. Ltd..

(2.) Company petition No.220/2009 is filed by transferor company for sanctioning the Scheme of arrangement in the nature of Amalgamation of the transferred company with the transferee company under Sections 391 to 394 of the Companies Act, 1956.

(3.) It has been submitted on behalf of the transferor company that the main objects of some of the transferor company and as set out in its memorandum and article of association are (1) to design, engineer, fabricate, commission, test, erect, produce, manufacture, sell, supply steel and structures of various types and sizes for station building. T.G. Bay, coal bunkers and other power plants, low/high pressure piping systems, circulating water piping systems, traveling water screens, coarse screens, trash racks, stoplog gates, various types and sizes of storage tanks and galvanized switchyard structures. (2) to design, erect, fabricate, commission, sell, supply, mechanical, equipments such as turbo generators, heat exchangers, deaerators, boiler feed pumps, fuel oil handling systems and devices and to design, supply erect, test and commission project on turnkey basis. (3) to trade, deal, supply sell all type of mechanical and electrical items instruments, (4) to design, engineer, fabricate, supply, erect, test and commission of fire protection system, on line tube cleaning system, debris filter material handling and conveyor system.