ACC CONCRETE LIMITED Vs. STATE

JUDGEMENT

(1.) Heard learned Counsel for the parties. No-one else appeared.

(2.) The sanction of the Court is sought to the Scheme of Amalgamation of ACC Concrete Limited, the Transferor Company with ACC Limited, the Transferee Company, under Sections 391 to 394 of the Companies Act, 1956.

(3.) Counsel appearing on behalf of the Petitioner Company has stated that the Petitioner Company has complied with all requirements as per the directions of this Court and they have filed necessary Affidavits of compliance in the Court. The Petitioner Company also undertakes to comply with all statutory requirements, if any, as required under the Companies Act, 1956 and the Rules made thereunder. The said undertaking is accepted.