CARAF BUILDERS & CONSTRUCTIONS PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS is a first motion Petition under Section 391 & 394 of the Companies Act, 1956 (for short Act ), in connection with the Scheme of Demerger/Arrangement (for short Scheme ) between Caraf Builders & Constructions Private Limited (hereinafter referred to as Non -Petitioner/Demerged/Transferor Company ) and DLF Cyber City Developers Limited (hereinafter referred to as Petitioner/Transferee Company ). A copy of the proposed Scheme is filed along with the Petition at Annexure -P7.

(2.) THE registered office of the Non - Petitioner/Demerged/Transferor Company is situated within the National Capital Territory of Delhi and is within the Jurisdiction of Hon ble Court of Delhi at New Delhi. It is submitted by the Counsel for the Petition that a separate First Motion Petition was filed before the Hon ble High Court of Delhi at New Delhi, which was allowed by the Hon ble High Court of Delhi vide its order dated 21.02.2014. A copy of the said order is filed along with the Petition at Annexure - P17.

(3.) THE registered office of the Petitioner/Transferee Company is situated within the State of Haryana and is within the Jurisdiction of this Hon ble Court.