MARAL OVERSEAS LIMITED Vs. ABC

JUDGEMENT

(1.) Learned counsel for the petitioner have filed copy of the order, dated 10.5.1999 passed by Delhi High Court in Company Petition No. 470/98. The copy is authenticated by the counsel for the petitioner who further makes statement at bar that this order has been passed by Delhi High Court on a petition filed under section 391/394 of the Companies Act by the transferor company - Asian Knitwear Ltd.

(2.) By this petition, the petitioner, Maral Overseas Ltd., (hereinafter referred to as 'transferee company'), seeks amalgamation of the aforesaid company, Asian Knitwear Ltd. (hereinafter referred to as 'transferor company') with it.

(3.) Since the registered office of transferor company is situated in the jurisdiction of Delhi High Court and that of transferee company in the jurisdiction of this court, separate petitions were filed before both the courts seeking amalgamation as per scheme of amalgamation (Exh. B) annexed with the petition. As per order, dated 10.5.1999 passed by Delhi High Court, the scheme has been approved by that court and it is directed that on amalgamation, the transferor company would stand dissolved from the effective date.