SUN PHARMACEUTICAL INDUSTRIES LTD Vs. STATE

JUDGEMENT

(1.) This is a petition filed by a Company, namely, Sun Pharmaceutical Industries Limited for amalgamation of one Tamilnadu Dadha Pharmaceuticals Limited with the petitioner-Company under Section 391 read with Section 394 of the Companies Act, 1956.

(2.) Tamilnadu Dadha Pharmaceuticals Limited, the transferor-Company is engaged in the business of manufacturing and marketing of various pharmaceutical products. It is situated at Chennai. I have been informed that all the necessary proceedings for the Transferor-Company had been taken up in the High Court of Chennai and a copy of the order of the said High Court sanctioning the scheme so far as the Transferor-Company is concerned, is already put on the record of this Court.

(3.) xxx xxx xxx.