LAWS(MPH)-2013-9-9

BAHETI ROTOPLAST PRIVATE LIMITED Vs. VECTUS INDUSTRIES LTD

Decided On September 06, 2013
Baheti Rotoplast Private Limited Appellant
V/S
Vectus Industries Ltd Respondents

JUDGEMENT

(1.) THIS is a first motion application under Sections 391 to 394 of the Companies Act, 1956 ('Act') in connection with a Scheme of Amalgamation ('Scheme') amongst Vectus Industries Limited ('applicant/transferee company') and Baheti Rotoplast Private Limited ('transferor company') and its members and creditors. A copy of the proposed Scheme is enclosed with the application.

(2.) THE registered office of the applicant company is situated at Gwalior, Madhya Pradesh and, therefore, this Court has jurisdiction to entertain the application.

(3.) THE copies of the Memorandum and Articles of Association as well as the relevant audited annual accounts of the transferee and transferor companies have been enclosed with the application.