PMP AUTO INDUSTRIES LIMITED Vs. N R

JUDGEMENT

(1.) THESE three Company Petitions pertain to the sanctioning schemes of amalgamation under which the PMP Auto Industries Limited (Petitioners in Company Petition No. 428 of 1991) is to be amalgamated in the Company S. S. Mirnanda Limited (Petitioners in Company Petition No. 515 of 1991) and immediately thereafter S. S. Miranda Limited is to be amalgamated in the company known as The Morarjee Goculdas Spinning and Weaving Company Limited (Petitioners in Company Petition No. 516 of 1991 ).

(2.) IN the facts and circumstances, it would be most convenient to decide the three Company Petitions, under Section 391 of the Companies Act, by a Common judgment and order.

(3.) PMP Auto Industries Limited was incorporated on the 18th October, 1969, as a private Company and became a deemed public limited Company on 9th September, 1981 pursuant to the provision of section 43 of the Companies Act. The main objects of this Company, inter alia, are as follows:--