MIHEER H. MAFATLAL Vs. MAFATLAL INDUSTRIES LTD.

JUDGEMENT

(1.) The present orders shall govern the disposal of these two company petitions : one by the transferee-company, and the other by the transferor-company, for the sanction of the proposed scheme of amalgamation.

(2.) Company Petition No. 106 of 1996, has been presented by M/s. H. K. Dave Pvt. Ltd., a company incorporated under the provisions of the Companies Act, 1956, and having their registered office at Bhavnagar within the State of Gujarat. The petitioner happens to be the transferee-company and shall be referred to as such, in the present orders.

(3.) Company Petition No. 107 of 1996, has been presented by the petitioner, M/s. H. K. Dave Gas Co. Pvt. Ltd., a company incorporated under the provisions of the Companies Act, 1956, having their registered office at Bhavnagar, within the State of Gujarat. The petitioner-company shall be referred to as the transferor-company, in the orders.