K.P.R. MILL (P) LTD. Vs. XYZ

JUDGEMENT

(1.) These company petitions are preferred under sections 391 and 394 of the Companies Act, 1956, for sanctioning the scheme of amalgamation of the transferee company with effect from 1.4.2005.

(2.) K.P.R. Mill (P) Ltd., the petitioner in CP No. 133 of 2006 is the transferor company 1. The main objects of the transferor company 1, as stated in the memorandum of association, are narrated in paragraph 5 of the petition and the memorandum of association is marked as Annexure 2.

(3.) K.P.R. Spining Mill (P) Ltd., the petitioner in CP No. 134 of 2006, is the transferor company 2. The main objects of the transferor company 2, as stated in the memorandum of association, are narrated in paragraph 5 of the petition and the memorandum of association is marked as Annexure 2.