AARTI INDUSTRIES LIMITED Vs. STATE

JUDGEMENT

(1.) THE present petition has been preferred for seeking sanction to the Scheme of Amalgamation of M/s. Avinash Drugs Limited and M/s. Surfactant Specialities Limited (Transferor Companies) with M/s. Aarti Industries Limited (Transferee Company ).

(2.) THE Scheme is produced at Annexure "a" of the petition.

(3.) IT has been stated that the Transferor Companies are having registered office in the State of Maharashtra and the petition has been filed in the High Court of Bombay for seeking sanction. Mr. Chudgar, learned Counsel for the petitioner also stated that the High Court of Bombay has granted sanction to the Scheme of Amalgamation on 7. 8. 2009.