BIO STANDARD DIAGNOSTICS PVT LTD Vs. STATE

JUDGEMENT

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

(2.) THE main objects of Transferor and Transferee Companies are detailed in the Memorandum and Articles of Association, which have been annexed as Annexure P -3 and Annexure P -5, respectively.

(3.) THE copy of the Resolution of Board of Directors of the Transferor and the Transferee Companies dated 05.09.2014, have been annexed as Annexures P -11 and P -12 respectively. The authorized, issued, subscribed and Paid -Up Share Capital of petitioner -Transferor Company as on 31.03.2014 is as under: - <FRM>JUDGEMENT_454_LAWS(P&H)3_2015.htm</FRM>