COMPANIES ACT, 1956, SECTIONS 391 TO 394, NEW QUEST CORPORATION PRIVATE LIMITED, COMPANIES ACT, 1956, SECTIONS 391 TO 394 OF COMPANIES ACT, 1956, NEW QUEST CORPORATION PRIVATE LIMITED Vs. IN THE MATTER OF SCHEME OF AMALGAMATION OF BEST BLLT BIOTECH LIMITED WITH NEW QUEST CORPORATION PRIVATE LIMITED RESPECTIVE MEMBERS AND CREDITORS

JUDGEMENT

(1.) This Company petition has been filed by the Transferee Company, known as New Quest Corporation Private Limited, for sanction of a scheme of amalgamation with the transferor Company, called as best Bilt Biotech Limited, by invoking the provisions of sections 391 to 394 of the Companies Act, 1956 (for short the Act') and the Companies Rules, 1959 (for short 'the Rules').

(2.) The registered office of the petitioner, transferee company is at P. O. Ballarpur Paper Mills, District Chandrapur (Maharashtra). The registered office of the transferor company is at Thapar House, 124, Janpath, Canought place, New Delhi.

(3.) As per the objects and authorization by the memorandum of association, both the companies have decided and agreed to the present scheme of amalgamation (for short 'the scheme') , and accordingly, have taken effective steps as per the Act and the Rules.