RBR GARMENTS P. LTD. Vs. STATE

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 transferor companies with the transferee company with effect from March 31, 2006.

(2.) RBR Knit Process P. Ltd., the petitioner in C. P. No. 171 of 2006, is the transferor company 1. The main objects of the transferor company 1 as stated in the memorandum of association is narrated in paragraph 3 of the petition and the memorandum of association is marked as annexure A.

(3.) RBR Garments P. Ltd., the petitioner in C. P. No. 173 of 2006, is the transferee company. The main objects of the transferee company as stated in the memorandum of association, is narrated in paragraph 3 of the petition and the memorandum of association is marked as annexure A.