TEXSA INDIA LTD Vs. STATE

JUDGEMENT

(1.) THE present petition has been filed under Sections 391 to 394 of the Companies Act, 1956 for sanction of the Scheme of Amalgamation between petitioner -Transferor Company with petitioner Transferee Company . The Scheme of Amalgamation has been annexed as Annexure P -1.

(2.) MAIN objects of the Transferor Company and Transferee Company are detailed in Memorandum and Articles of Association which are annexed as Annexure P -3 and Annexure P -6 respectively.

(3.) SIMILARLY copy of the resolution of the Board dated 18.11.2013 of Transferor Company has been annexed as Annexure P -2 and copy of resolution of Board resolution dated 16.11.2013 of Transferee Company is at Annexure P -2 of the record of Ist Motion Petition i.e. C.P. No. 100 of 2014.