LAUREL AROMATICS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THESE company petitions are preferred under sections 391 to 394 of the Companies Act, 1956 for sanctioning the scheme of amalgamation of the transferor company with the transferee company with effect from 1st April 2009.

(2.) M/s.Laurel Aromatics Private Limited, the petitioner in C.P.No.85 of 2010 is the transferor company. The main objects of the transferor company, as stated in the Memorandum of Association, are narrated in paragraph (5) of the said petition and the Memorandum of Association is enclosed as Annexure (1) to the said petition.

(3.) AS regards the transferee company, in the meeting held on 12.2.2010, the Board of Directors of the petitioner in C.P.No.86 of 2010, considered and approved the scheme of amalgamation of the transferee company with the transferor company, the petitioner in C.P.No.85 of 2010. Copy of the Board Resolution is enclosed as Annexure (3). The scheme of amalgamation is enclosed as Annexure (4).