S P CHIPS POTATO PVT LTD Vs. STATE

JUDGEMENT

(1.) THE present petition has been preferred under Sections 391 to 394 of the Companies Act, 1956 by S.P.Potato Pvt. Ltd., the Transferee Company for sanction of the Scheme of Amalgamation with S.P.Potato Traders Pvt. Ltd.

(2.) THE details of the incorporation of the petitioner (Transferee Company) on 03.11.2004 and its audited Annual accounts as on 31.03.2011 and as on 31.01.2012 are specified in the petition. The petitioner (Transferee Company) has also disclosed in the petition details regarding its authorized, issued, subscribed share capital as well as its object under the Memorandum of Association and it is stated that the petitioner Company carry on and undertake the business of handling and storage in cold storage godown, shop and at any other places of potatoes whether manufactured, processed or in raw form and the business of traders, merchants, buyers, sellers, dealers, exporters, importers, brokers, distributors, commission agents of potatoes.

(3.) THE registered office of the petitioner (Transferee Company) is situated at 86, C.J.Market, Vasna Tolnaka, Vasna, Ahmedabad and the registered office of the Transferor Company S.P.Potato Traders Pvt. Ltd. is situated at 34, C.J.Market, Vasna Tolnaka, Vasna, Ahmedabad within the jurisdiction of this Court.